Gram Nyayalayas
No.J-12021/5/2009-JR
Government of India
Ministry of Law and Justice
Department of Justice
****
Jaisalmer House, Mansingh Road,
New Delhi. Dated 16th December, 2009.
To
The Chief Secretary,
Government of
Subject: Establishing Gram Nyayalayas by the State Governments – General guidelines for central assistance to be provided to the States
Sir,
The Gram Nyayalayas Act 2008 (henceforth called the ‘Act’ in this letter) has been enacted to provide for the establishment of Gram Nyayalayas at the grass-root level for the purpose of providing access to justice to the citizens at their door steps and to ensure that opportunities for securing justice are not denied to any citizen by reason of social, economic or other disabilities.
2.The Act has come into force in all the States to which it applies, with effect from 2nd October 2009. Such State Governments are, therefore required to establish Gram Nyayalayas in terms of Section 3(1) of the Act on or after that date.
3.As has separately been communicated to the State Governments, the Central Government has committed to fund the initial cost in terms of the non-recurring expenses for setting up these courts with an assistance limited to Rs.18.00 lakhs per Gram Nyayalaya as a one time measure and to bear 50% of the recurring expenses of these courts subject to a ceiling of Rs.3.2 lakhs per court per annum during the first three years.
4.The States have also been requested to provide information, year-wise, on the number of Gram Nyayalayas proposed to be established and operated from 2nd October 2009 onwards.
5.In order to enable release of central assistance to the State Governments in an expeditious manner, the following procedure is enumerated for receipt of proposals from the State Governments and for release / disbursement of central assistance for setting up and operation of Gram Nyayalayas:
I Central assistance to the States shall be provided on the basis of the information provided by the State Governments. While sending the proposal to the Central Government, the State Governments would be required to make a firm commitment that they would meet the non-recurring expenditure required to set up Gram Nyayalayas in excess of the ceiling of Rs.18.00 lakhs as well as the recurring expenditure for operation of these Gram Nyayalayas after the first three years.
Updated Since: 01/07/2011