Section 371(2) in Rajasthan Panchayati Raj Rules, 1996
(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.
