Section 38(4) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962
(4)When subsequent to action being taken in respect of any resolution under sub-rule (2), but before the minutes recording the resolution are confirmed as required by sub-rule (3) any alteration is made in the wording of such minutes, the same shall be communicated to the District Magistrate and to the Commissioner of the Division,
