Section 330A in Andhra Pradesh Municipalities Act, 1965
330A. Power of Government to make rules in lieu of bye-laws.
(1)If, in respect of any matters specified in Section 330 the council has failed to make any bye-laws or if the bye-laws made by it are not, in the opinion of the Government, adequate, the Government may make rules providing for such matters as they may think fit.(2)The rules made under this section may add to alter or cancel any bye-laws made by the council.(3)If any provision of bye-laws made by the council is repugnant to any provision of a rule made under this section, the rule shall prevail, and the bye-laws, to the extent it is repugnant, be void.(4)The provisions of Sections 331, sub-section (2) of Section 333 and Section 33-A shall apply to the rules made under this section as they apply to the bye-laws made under Section 330.(5)Before making any rule under this section the Government shall give the council an opportunity of showing cause against the proposal.
