Section 456 in The Bombay Provincial Municipal Corporations Act, 1949
456. Power of [State] Government to make rules. - [(1) The State Government may, by notification in the Official Gazette make, rules to provide for matters expressly required or allowed by the Act to prescribe by rules or for such other matters for carrying out the purposes of this Act.
(2)A1 the rules made under sub-section (1) shall be subject to condition of previous publication.Provided that the State Government may, for sufficient reasons, dispense with the requirement of previous publication.(3)All the rules made under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission or to such modification as the Legislature.may make during the session in which they are so laid, or the Session immediately following.(4)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.(5)Any rules made by the Corporation which are inconsistent with the rules made by the State Government shall be null and void to the extent of inconsistency.][(6) The [State] Government may at any time require the Corporation to make rules under section 454 in respect of any purpose or matter specified in section 457.][(7)] If the Corporation fails to comply with such requisition within such reasonable time as may be fixed by the [State] Government, the [State] Government may, after previous publication make such rules and the rules so made shall, on final publication in the Official Gazette have effect as if enacted in this Act.
