Section 22(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(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.
