(1)In any case in which no bye- laws have been made by the State Government under Section 31 or Section 200 or Section 201, or Section 202 or Section 212, the committee may make bye-laws for that purpose.(2)No bye-law made under sub-section (1) shall come into force until it has been confirmed by the State Government.(3)The bye-laws made under the aforesaid sub-section shall cease to operate when the State Government makes bye-laws in that behalf.
