Section 177(2) in The Rajasthan District Boards Act, 1954
(2)The State Government may, if it thinks fit, make regulations consistent with this Act in respect of any of the matters specified in clauses (e) to (m) of sub-section (1) and any regulation so made shall have the effect of rescinding any regulation made by the Board under the said sub-section in respect of the same matter or inconsistent therewith.
