(3)The rules made under this Act shall, on publication in the [Fort St. George Gazette,] [Now the Tamil Nadu Government Gazette.] have effect as if enacted in this Act. The rules shall be placed on the table of the Legislative Assembly of the State as soon as possible after they are published and shall be subject to such modifications whether by way of repeal or amendment as the Assembly may make during the session in which they are so laid.The Schedule[Schedule was omitted by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.]
