(1)The Board may make bye-laws, not inconsistent with this Act, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)A bye-law made under this section may provide that a contravention thereof shall be an offence.(3)No bye-law made by the Board shall come into force until it has been confirmed by the Government with or without modification.(4)All bye-laws made under this section shall be published in the [Telangana Gazette] [Throughout the Act 'Official Gazette' wherever they occur substituted by 'Andhra Pradesh Gazette', (Act No.15 of 1962) and further 'Andhra Pradesh' substituted by 'Telangana' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.].
