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State of Rajasthan - Section

Section 11 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

11. Role of Gram Sabha in maintaining peace and dispute resolution.

(1)In keeping with community traditions and the spirit of the Constitution of India, law and relevant rules, it shall be the fundamental duty of the Gram Sabha to maintain peace and order in its area.
(2)Gram Sabha is competent for the following action/works in its region:
(i)To maintain a peaceful atmosphere where there is no fear,
(ii)To safeguard self respect and maintain the freedom of expression of every citizen and
(iii)Resolve disputes.