Section 368(1) in Rajasthan Panchayati Raj Rules, 1996
(1)Whenever it is proposed to make any bye-law, or to modify any existing bye-law, under Sections 103, 104 or Section 105, the draft of the proposed bye-law or modification shall first be published for the information of all persons likely to be affected thereby, together with a notice specifying a date which shall not be less than a month beyond the date of the publication of the draft under Sub-rule (2), on or after which such draft will be taken into consideration by the authority proposing to make the bye-law to modify the existing bye-law.
