Section 14(5) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(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.
