Section 5 — Appointment of Nyayadhikari.

The Gram Nyayalayas Act, 2008
The State Government shall, in consultation with the High Court, appoint a Nyayadhikari for every Gram Nyayalaya.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.