Section 12 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
12. Peace Committee.
(1)The Gram Sabha may constitute a Peace Committee consisting twenty members, which shall have at least 33 % women, and minimum 50% Scheduled Tribes.(2)The Peace Committee shall maintain a healthy relationship with the neighboring villages and ensure that in matters of common interest and interdependence of neighboring villages, any action taken shall be based on consultation with the neighboring villages.(3)The Gram Sabha may empower the Peace Committee to:(i)inquire into incidents that breach the peace of village and report to Gram Sabha for a decision.(ii)counsel those breaking peace and arbitrate.(iii)take immediate action where necessary, and subsequently report to Gram Sabha.(iv)with the approval of the Gram Sabha make a report/ request to the Sub-Divisional Magistrate for suitable action.
