Section 368 in Rajasthan Panchayati Raj Rules, 1996
368. Publication of draft bye-law.
(1)Whenever it is proposed to make any bye-law, or to modify any existing bye-law, under Sections 103, 104 or Section 105, the draft of the proposed bye-law or modification shall first be published for the information of all persons likely to be affected thereby, together with a notice specifying a date which shall not be less than a month beyond the date of the publication of the draft under Sub-rule (2), on or after which such draft will be taken into consideration by the authority proposing to make the bye-law to modify the existing bye-law.(2)The draft and the notice under Sub-rule (1) shall be published by affixing the same in atleast two conspicuous places within the area of Panchayati Raj Institution affected as well as at the office of the Panchayati Raj Institution concerned.
