Section 16(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(2)If the police receives information regarding any crime, then except in case of serious crime or in an extraordinary situation where immediate action by the police is required, after the report is registered in the police station, a copy of the same shall be sent to Gram Sabha or Peace Committee. If necessary, an effort shall be made to resolve the matter in the Gram Sabha's special meeting or in its forthcoming meeting.Note: Those crimes shall be considered to be serious, for which there is a provision of punishment of 2 or more years in the Indian Penal Code, 1860.Chapter-IV Management of Community Resources
