Section 53(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(1)Subject to any rules made by the Government under section 52, the Board may, with the previous sanction of the Government, make regulations for regulating its business and for such other matters relating to the regulation of markets:Provided that where the Board fails to make regulations under this sub-section within one month from the date of its establishment, the Government may make such regulations as they think fit and the regulations so made shall be deemed to be regulations made by the Board and may be amended or varied by the Government or, with their previous sanction, by the Board.
