Section 391(5) in The City of Panaji Corporation Act, 2002
(5)Notwithstanding anything hereinbefore contained the State Government shall not make rules under laws (z-2) of sub-section (2) for the Corporation unless the Corporation has been required by the State Government to make bye-laws under section 386 and has failed to make any such bye-laws, or having made them has failed to obtain their confirmation by the State Government as required by sub-section (1) of 389 within nine months of the date of the order of the State Government under clauses (z-2) of sub-section (2) shall have effect as if they were, and shall be deemed for all purposes to be bye-laws made by the Corporation.
