Section 9 in Tamil Nadu Irrigation Works (Construction of Field Bothies) Act, 1959
9. Power to make rules.
(1)The Government may, by notification, 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 any matter required or allowed by this Act to be prescribed.(3)All rules made and all notifications issued under this Act shall, as soon as possible after they are made, be, placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the text session.
