Section 15 in The U.P. Antarim Zila Parishad Act, 1958
15. State Government to frame rules.
(1)The State Government may frame rules including rules for the conduct of business by the Antarim Zila Parishad for the purpose of carrying into effect the provisions of this Act.(2)In so far as the rules framed under this Act do not make provision or make inadequate provision in respect of any matter, the provision of the U.P. District Board Act, 1922 and rules, regulations and bye-laws framed thereunder shall mutatis mutandis and to the extent they are not inconsistent with the provisions of this Act or rules framed thereunder continue to govern such matter.(3)All rules framed under the Uttar Pradesh Antarim Zila Parishad Ordinance 1958 shall be deemed to be rules framed under this Act.
