Section 3 in Rajasthan Control of Goondas Rules, 1975
3. [Requirement for action under sub-section (1) of Section 3 of the Act] [Inserted by G.S.R. 188 vide Notification No. F. 10(4)/Home/Gr.V/74, dated 4.3.1977 (Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 7.3.1977, page 940).]
(1)Action under sub-section (1) of Section 3 of the Act [shall not ordinarily] [Substituted for 'will' by ibid.] be taken by the District Magistrate except on information in writing received from the Superintendent of Police of the district or Magistrate in charge of sub-division or on information in writing received from two respectable citizens of the locality in which the person to be proceeded against is ordinarily, resident or is active, It will not be necessary for the District Magistrate to disclose the identity of the informants and particulars from which such identity can be ascertained, to the person proceeded against but only the general nature of the material allegations shall be intimated to such person.(2)Before initiating action on information received from a private individual the District Magistrate shall ordinarily cause secret inquiries to be made in order to ensure that information given is not motivated by private grudge.
