Section 17(2) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the term of office of the Chairman and the members of the Board;(c)the allowances or fees of the members of the Board;(d)the place and time at which and the manner in which meeting of the Board shall be held;(e)the other functions of the Publicity Material's Censor Officer, Assistant publicity Materials Censor Officers and Inspectors;(f)the form of application for a certificate of Publicity Materials Censorship;(g)the manner of submitting publicity materials;(h)the fee to be paid for certificate of Publicity Materials Censorship;(i)the form and the manner in which the certificate of publicity materials censorship shall be granted; and(j)the authority to whom appeal shall be preferred under sub-section (1) of section 8;
