Section 181 in The Rajasthan District Boards Act, 1954
181. Confirmation etc. of regulations and bye
(1)The power of a Board to make regulations under clauses (e) to (m) of sub-section (1) of section 177 shall be subject to the conditions of the regulations not taking effect until they have been confirmed by the State Government.(2)The power of a Board to make bye-laws shall be subject to the condition of the bye-laws being made after previous publication and of their not taking effect until they have been confirmed by the State Government and published in the Rajasthan Gazette.(3)The State Government in confirming a bye-law or regulation may make any change in its form that appears necessary.(4)No alteration or rescission of a regulation made under clauses (e) to (m) of sub-section (1) of section 177 or of any bye-law by a Board shall have effect unless and until it has been confirmed by the State Government.(5)The State Government, may, after previous publication of its intention rescind any regulation or bye-law which it has confirmed and thereupon the regulation or bye-law shall cease to have effect.
