Section 427 in Karnataka Municipal Corporations Act, 1976
427. Power of Government to make rules in lieu of bye-laws.
(1)If, in respect of any of the matters specified in section 423, the corporation has failed to make any bye-laws or if the bye-laws made by it are not, in its opinion adequate, the Government may make rules providing for such maters to such extent as it may think fit.(2)Rules made under this section, may add to, alter, or cancel any bye-law made by the corporation.(3)If any provision of a bye-law made by the corporation is repugnant to any provision of a rule made under this section, the rule shall prevail and the bye-law shall, to the extent of the repugnancy, be void.(4)The provisions of sections 424, 426, of the second sentence of sub-section (1) of section 428 and of section 430 shall apply to the rules made under this section as they apply to the bye-laws made under section 423.(5)Before making any rule under this section the Government shall give the corporation an opportunity of showing cause against the making thereof.
