Section 15(2) in The U.P. Antarim Zila Parishad Act, 1958
(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.
