Section 28 in The Tamil Nadu Prevention Of Begging Act, 1945
28. Power to make Rules.—
(1)The State Government may make Rules for carrying out all or any of the purposes of this Act.(2)In particulars and without prejudice to the generality of the foregoing power, such Rules may provide for or regulate—(a)all matters expressly required or allowed by this Act to be prescribed;(b)the management of work-houses and special homes, the detention of persons ordered to be detained in such work-houses and special homes and the maintenance, care, treatment and instruction of such persons, including all matters relating to their diet and accommodation as well as their labour and general conduct;(c)the discharge of persons from such work-houses and special homes;(d)the obtaining of suitable employment outside such work-houses and special homes for persons detained therein;(e)the nature, incidents and maximum periods of the punishments to be imposed on persons detained in work-houses and special homes for breach of any Rules or for failure or neglect to accept any suitable employment outside such work-houses and special homes which may be obtained for them; and(f)the manner of medical examination of beggars.(3)All Rules made under this Act shall be published in the Fort St. George Gazette and unless they expressed to come into force on a particulars day, shall come into force on the day on which they are so published.(4)Every Rule made under this Act shall, as soon as possible, after it is made, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such Rule or both Houses agree that the Rule should not be made, the Rule shall there-after have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Rule.
