Section 242(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(4)No alteration or rescission of a regulation made under clauses (e) to (q) of sub-section (1) of Section 238 shall have effect unless and until it has been confirmed by the State Government and likewise to alteration or rescission of a bye-law by a Zila Panchayat shall have effect unless and until it has been confirmed by the prescribed authority.
