Section 14 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
14. Process of dispute resolution.
(1)While resolving a dispute, the Gram Sabha or the Peace Committee shall take action as per its tradition, keeping in mind the principles of natural justice.(2)The hearing of any dispute shall take place only in public. Before arriving at the final decision, persons from all the parties concerned and other people actively involved in the proceeding, if any, shall be given ample opportunity to express their views.(3)After hearing the views of all the people, the Peace Committee, shall concludes its proposal for further action to the Gram Sabha.(4)All the members of Gram Sabha shall have an opportunity to give their views on the conclusions and proposals of the Peace Committee.(5)After getting the views of the Gram Sabha, the Peace Committee, after making appropriate amendments if any, shall present its conclusion and proposal to the Gram Sabha again and same shall be accepted as the decision of the Gram Sabha on the basis of consensus or a majority vote as the case may be.(6)If the conclusions or proposals of the Peace Committee do not get a majority vote in the Gram Sabha, after having an informal talk with the parties, the Peace Committee shall, again present the matter in the next meeting of Gram Sabha and the decision of Gram Sabha shall be final.(7)The main objective of resolution of any dispute shall be to eliminate completely such dispute and create an atmosphere of harmony in the village.
