(2)A Gram Panchayat, a Panchayat Samiti or a Zilla Parishad may, by resolution, adopt the model bye-laws or regulation, as the case may be made under sub-section (1)and such bye-laws or regulations, as the case may be, shall come into force within the jurisdiction of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, may specify in a notice published in the prescribed manner.
