Section 16(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)If the local police receives information regarding a possibility of disruption of peace in the area of any Gram Sabha, then except in cases in which immediate action by the police is mandatory, the Police Officer concerned shall present a detailed report of the matter to the Gram Sabha or to the Peace Committee. Arbitration in such matters or preventive measures against any person shall be taken only with the consultation of the Gram Sabha.
