Section 437 in The Coimbatore City Municipal Corporation Act, 1981
437. Power of Government to make rules in lieu of by-laws.
(1)If, in respect of any of the matter specified in section 432, the council has failed to make any bylaws or if the by-laws made by it are not, in the opinion of the Government adequate, the Government may make rules providing for such matters and to such extent as they may think fit.(2)Rules made under this section may add to, alter, or cancel any by-law made by the council.(3)If any provision of a by-law made by the council is repugnant to any provision of a rule made under this section, the rule shall prevail and the by-law shall, to the extent of the repugnancy, be void.(4)The provisions of sections 433,434 and 436 and of the second sentence of sub-section (1) of section 438 and section 440 shall apply to the rules made under this section as they apply to the by-laws made under section 430 with the substitution of the word "Government" for the word "council" in section 434 and clause (b) of section 436 and of the word "Government" for the word "Commissioner" in clause (d) of section 436.(5)Before making any rule under this section, the Government shall give the council an opportunity of showing cause against the making thereof.Publication of Rules, by-Laws and Regulations
