Section 369 in Rajasthan Panchayati Raj Rules, 1996
369. Disposal of objections and suggestions.
- The authority desiring to make the proposed bye-law or modification shall consider all objections or suggestions in respect of the draft published under Rule 368, if received before the date specified in the notice under that rule and may either drop the proposal or decide to make the proposed bye-law or modification with or without any alterations.
