Section 188 in The Himachal Pradesh Panchayati Raj Act, 1994
188. Model bye-laws.
(1)The State Government may from time to time make model bye-laws for the guidance of Panchayats.(2)The State Government may direct Panchayats to adopt a model bye-laws after modifying the same to suit to the local conditions.(3)If a Panchayat fails to comply with a direction under sub-section (2), within six months, the State Government may apply to such Panchayat such model bye-laws.(4)The provisions of sub-section (4) of section 187 shall apply to the adoptions or application of bye-laws under this section.
