227. Power of Government to make model regulations.
(1)The Government may, subject to the provisions of this Act and the rules made thereunder, after previous publication of the draft for not less than one month, make model regulations, detailed regulations and bye-laws for Gram-Panchayat, Panchayat Samiti and Zilla Parishad.(2)A Gram Panchayat, a Panchayat Samiti or a Zilla Parishad may, by resolution, adopt the model bye-laws or regulation, as the case may be made under sub-section (1)and such bye-laws or regulations, as the case may be, shall come into force within the jurisdiction of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, may specify in a notice published in the prescribed manner.
