Section 97 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
97. Model Bye-laws.
(1)The State Government may from lime lo time make model bye-laws for the guidance of Panchayat.(2)The State Government may direct Panchayat lo adopt a model bye-law after modifying the same to suit the local conditions.(3)If the 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 96 shall apply to the adoption or application of bye-laws under this section.
