Section 149(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Any regulation made by the State Government may be general for all divisions or districts or for all divisions or districts not expressly excepted from its operation, or may in special for the whole or any part of any one or more than one division or district as the State Government direct.(c)(1) The powers of a Zila Panchayat to make regulations shall be subject to the condition of the regulations not taking effect until they have, been confirmed by the State Government.
