Section 242(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The power of a Zila Panchayat to make bye-laws shall be subject to the conditions of the bye-laws being made after previous publication and of their not taking effect until they have been confirmed by the prescribed authority and published in the Gazette.
