Section 22 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
22. Powers of Panchayat as Assistant Registrar.
(1)Gram Panchayat shall exercise all the powers of Assistant Registrar as per the provisions of the Rajasthan Money Lenders Act, 1963 (Act No. 1of 1964);.(2)In case of any irregularity or non-compliance of rules, Gram Sabha or Village Panchayat shall send a written complaint recommending to Panchayat Samiti for imposing fine or for cancellation of license or for filing a case in the court, as the case may be. Recommendation of Gram Sabha shall be binding on the Panchayat Samiti concerned.
