Section 15 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
15. Action by a person or persons not satisfied with the decision of the Gram Sabha regarding dispute resolution.
- If a person or a group of person affected by any decision of the Gram Sabha feels that there has been a violation of his/their rights and offence is committed, the affected person registers a report in the police station, then in such cases, the concerned officers shall contact the Gram Sabha or Peace Committee for full information regarding the decision.
