Section 112(2) in The U.P. Panchayat Raj Act, 1947
(2)The draft of bye-laws framed by [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] shall be published in the prescribed manner. Any objections received there to shall he considered at a meeting of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and bye-laws shall then be submitted together with the objections, if any, received and the decisions taken thereon to the prescribed authority. The bye-laws as sanctioned by the prescribed authority shall come into force after they have been published in the prescribed manner:Provided that the State Government may at any time rescind or modify any bye-laws so approved.
