Section 361 in Rajasthan Panchayati Raj Rules, 1996
361. Disposal of disputes.
- Only recognised association shall have right to negotiate dispute of its members. Procedure shall be: -(1)All grievances shall be disposed of by correspondence or negotiations with Director Rural Development and Panchayati Raj without resorting to any unlawful means.(2)In case of dispute, it shall be referred to Joint Advisory Committee constituted by Head of the Department. Association shall be bound to agree to recommendation of such committee.
