105. Power of Panchayat Samitis and Zila Parishads to make bye-laws.
(1)A Panchayat Samiti or Zila Parishad may from time to time make bye-laws not in consistent with provision of this Act or the rules made thereunder, for carrying out the purposes for which it is constituted.(2)No bye-laws made by a Panchayat Samiti or Zila Parishad shall take effect unless they are sanctioned by the State Government.(3)The bye-laws as sanctioned by the State Government shall came into force on their publication in the Official Gazette.
