Section 57(4) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(4)Every rule made or notification issued under this Act shall, as soon as possible, after it is made or issued, 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 or notification or [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 or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modified form or be of on 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 or notification.NotificationsAuthorisation of Certain Officers as Competent Authority[G. O. Ms. No. 268, Handlooms, Handicrafts, Textiles and Khadi (E2), dated 9th October 1998][No. II (2)/HHTK/1962/98.] [Published in Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - Under clause (c) of section 2 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II (2)/LAB/3357/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby authorises the officers not below the rank of an Assistant Director of Handlooms and Textiles having territorial jurisdiction over the circle to perform all or any of the functions of the competent authority under the said Act.Specification of Certain Official as Appellate Authority[G. O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1963/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - Under section 5 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II(2)/LAB/3358/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby specifies the Director of Handlooms and Textiles to be the appellate authority to whom appeals under the said section lie.Appointment of Certain Officials as Inspector and his Jurisdiction[G.O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1964/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - In exercise of the powers of conferred by sub-section (1) of section 6 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II (2)/ LAB/3359/88, published at page 434 of Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby appoints the Textile Control Officer to be the Inspector for the purposes of the said Act, within their respective areas of their jurisdiction.Appointment of Certain Official as Chief Inspector to Exercise Powers of an Inspector Throughout the State[G. O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1965/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - In exercise of the powers conferred by sub-section (2) of section 6 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. 11(2)/ LAB/3360/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 8th June 1988, the Governor of Tamil Nadu hereby appoints the Joint Director of Handlooms and Textiles (Handlooms), to be the Chief Inspector who shall exercise the powers of and Inspector throughout the State under the said Act.
