- The prescribed authority may, and when required by the Chief Commissioner, shall make bye-laws for a Gaon Panchayat of a Circle Panchayat consistent with the Act and the rules made thereunder for the purpose of promoting or maintaining the health, safety and convenience of persons residing within the jurisdiction of a Gaon Panchayat or Circle Panchayat and for furtherance of administration of Gaon Panchayat under this Act.
