Section 371 in Rajasthan Panchayati Raj Rules, 1996
371. Further action in respect of proposals under Secs. 104 or 105.
(1)If the decision under Rule 369 to make a bye-law or to modify an existing bye-law has been taken by a Panchayat or Panchayat Samiti/Zila Parishad in exercise of the powers conferred on it by Section 104 or 105 respectively, the proposed bye-law or modification, together with the draft thereof and the notice published under Rule 368 and all objections and suggestions in respect thereof received and disposed of under Rule 369 C shall be submitted by the Panchayat to the Zila Parishad concerned and Panchayat Samiti Zila Parishad to the State Government for approval and no such bye-law or modification shall have effect unless it has been sanctioned by the Zila Parishad or State Government as the case may be.(2)The bye-law or modification as sanctioned by the Zila Parishad or the State Government under Sub-rule (1) shall be notified in the Official Gazette under the signature of the Sarpanch of the Panchayat, Vikas Adhikari of Panchayat Samiti, Chief Executive Officer of Zila Parishad, as the case may be, and the notification shall mention the fact of the approval and sanction of the Zila Parishad or State Government thereto.
