Section 359 in The Chhattisgarh Municipalities Act, 1961
359. Model bye-laws.
(1)The State Government may, from time to time, make model bye-laws for any matter in respect of which a Council is empowered to make bye-laws under this Act and publish them in the Gazette for the guidance of Councils.(2)If it appears to the State Government that any Municipality bye-laws are necessary for any matter in respect of which model bye-laws have been published under sub-section (1), it may require the Council to adopt such model bye-laws modified to suit local conditions.(3)If any Council fails to comply with a requisition made under sub-section (2) within six months of the making thereof the State Government may apply to such Municipality the model bye-laws modified as it thinks fit.
