(1)A Gram Panchayat may, subject to the provisions of this Act and the Rules made thereunder and with the previous sanction of the Zila Parishad, make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.(2)In particular and without prejudice to the generality of the foregoing power, a Gram Panchayat with the previous sanction of Zila Parishad may make such bye-laws as may be required to discharge the functions and duties entrusted to it under this Act.(3)In making any bye-laws under sub-sections (1) and (2) the Gram Panchayat may provide that a contravention thereof shall be punishable with such fine as may be prescribed.(4)Any such bye-law may also provide that a person contravening the same shall be required to remedy so far as it lies in his power, the mischief, if any, caused by such contravention.(5)All bye-laws made under this Section shall be subject to the condition of previous publication and such publication shall be in such manner as may be prescribed.
