Section 549 in Uttar Pradesh Municipal Corporation Act, 1959
549. State Government's power to make bye-laws and regulations.
(1)If in respect of any matters specified in Section 541 the Corporation has failed to make any bye-law or if the bye-laws made by the Corporation are not, in the opinion of the State Government, adequate, the State Government may make bye-laws, providing for such matter to such extent as it may think fit.(2)The provisions of Section 543 shall apply to the making of bye-laws under this section with the substitution of the words "State Government" for the words "Mahapalika" and the bye-laws shall have force of law upon their publication in the Official Gazette.(3)If any provision of a bye-law made under this section is repugnant to any provision of a bye-law made by the Corporation the bye-law under this section-shall prevail and the bye-law made under Section 541 shall, to the extent of the repugnancy, be void.(4)The State Government may, if it thinks fit by publication in the Official Gazette, make regulations consistent with this Act and the rules and bye-laws in respect of matter referred to in clause (f) of sub-section (1) of Section 548.
