Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PANCHAYAT RAJ ACT, 1994 RULES FOR MAKING BYE LAWS CONTENTS 1. . 2. . 3. . 4. . 5. . ANDHRA PRADESH PANCHAYAT RAJ ACT, 1994 RULES FOR MAKING BYE LAWS In exercise of the powers conferred by sub sections (1) and (2) of Section 259 read with sub section (1) of Section 268 and also Section 270 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994), the Governor of Andhra Pradesh hereby makes the following rules, namely 1. . :- The Gram Panchayat Mandal Parishad Zilla Parishad may make bye laws, not inconsistent with the Act or with any other law for the time being in force. 2. . :- The Gram Panchayat Mandal Parishad Zilla Parishad shall, before making or altering bye laws, publish a draft of the proposed bye laws or alterations of bye laws, together with a notice specifying a date on or after which such draft will be taken into consideration and shall, before making the bye laws or alterations of bye laws, receive and consider any objections or suggestions, which may be made in respect of such draft by any person interested therein before the date so specified. The notice under this rule shall be published in the manner laid down in Rule (4) and the period specified for the receipt of objections or suggestions shall not be less than thirty days. 3. . :- No bye law or alteration or cancellation of a bye law made by a Gram Panchayat Mandal Parishad Zilla Parishad shall have effect, until the same has been approved by the Commissioner, Panchayat Raj Zilla Parishad Government respectively. 4. . :- Any bye law or alteration or cancellation of a bye law made by a Gram Panchayat Mandal Parishad Zilla Parishad where it has been duly approved under Rule (3) shall be published in the District Gazette, in English and Telugu languages and deposited at the Office of the Gram Panchayat Mandal Parishad Zilla Parishad and a copy thereof shall be pasted up in a conspicuous portion at the said office and at such other places as the Gram Panchayat Mandal Parishad Zilla Parishad direct. 5. . :- Any bye law or alteration or cancellation of a bye law made by a Gram Panchayat Mandal Parishad Zilla Parishad all come into operation on the expiry of thirty days from the date on which it was published under Rule (4).