(2)The draft of bye-laws framed under sub-section (1) shall be published in the prescribed manner. Any objections received thereto shall be considered at a meeting of the Gaon Sabha and the bye-laws shall then be submitted together with the objections, if any, received and the decisions taken thereon to the Chief Commissioner through the prescribed authority. The bye-laws as sanctioned by the Chief Commissioner shall come into force after they have been published in the prescribed manner.
