Section 29(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The draft of bye-laws framed by Gram Panchayats shall be published in the prescribed manner. Any objections received thereto shall be considered at a meeting of the Gram Panchayat and the bye-laws shall then be submitted together with the objections, if any, received and the decisions taken thereon to the prescribed authority. The bye-laws as sanctioned by the prescribed authority shall come into force after they have been published in the prescribed manner;Provided that the State Government at any time rescind or modify any bye-laws so approved.
