Section 97 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
97. Model Bye-laws.
(1)The State Government may from time to time make model bye laws for the guidance of [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).].(2)The State Government may direct [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] to adopt a model bye-law after modifying the same to suit the local conditions.(3)If the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] fails to comply with a direction under sub-section (2) within six months the State Government may apply to such [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] such model bye-laws.(4)The provisions of sub-section (4) of Section 96 shall apply lo the adoption or application of bye-laws under this section.
