Section 150(2) in The Bihar Panchayat Raj Act, 2006
(2)A Gram Panchayat, Panchayat Samiti or Zila Parishad may, by resolution, adopt the model bye-laws or regulations, as the case may be, made under subsection (1) and such bye-laws and regulations shall come into force within the jurisdiction of the Gram Panchayat, Panchayat Samiti or Zila Parishad horn such date as the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, may specify in a notice published in the prescribed manner.
