Section 14 in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Act, 1961
14. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the form of application to be made to the authorised officer under section 4 or section 5;(b)the manner of holding summary enquiry under section 6;(c)the manner of communicating to the parties the order under section 6 or under sub-section (4) of section 7;(d)the form of appeal, and the fee payable, under sub-section (3) of section 7.[(2-A) The Government may make rules providing for the preparation of record of persons occupying kudiyiruppu. Such rules may also provide for appeal and revision.] [Inserted by section 5(i) of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1964 (Tamil Nadu Act 24 of 1964).](3)All rules made under this Act [***] [The words and figures 'and all orders made under section 13' were omitted by section 5(ii) of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1964 (Tamil Nadu Act 24 of 1964).] shall be published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(4)Every rule made under this Act [*] [The words and figures 'and every order made under section 13' were omitted by section 5(iii) of the Tamil Nadu Occupants of Kudiyiruppu (Protection from Eviction) Amendment Act, 1971 (Tamil Nadu Act 20 of 1971).] shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for the expression 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule [*] [The words 'or order' were omitted by section 5( iii) of the Tamil Nadu Adaptation of Laws Order, 1987.] or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule [*] [The words 'or order' were omitted by section 5(iii) of the Tamil Nadu Adaptation of Laws Order, 1987.] should not be made, the rule [*] [The words 'or order' were omitted by section 5(iii) of the Tamil Nadu Adaptation of Laws Order, 1987.] shall, thereafter, 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 [***] [The words 'or order' were omitted by section 5(iii) of the Tamil Nadu Adaptation of Laws Order, 1987.].
