Section 25 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
25. Power to make rules.
(1)The Government may, by notification; make rules for carrying out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely:-(a)the form of application, the particulars which such application shall contain and the fee to be paid for granting licence;(b)the form in which and the terms and conditions subject to which a licence may be granted;(c)the manner in which, and the time limit within which appeal has to be preferred;(d)the form of application, the particulars which such application shall contain and the time limit within which homes for women and children shall be registered; .(e)the form in which, the certificate of registration shall be issued;(f)the form of register and the particulars to be entered in the register on registration;(g)the number of inmates to be accommodated in a room of a hostel, lodging house and home for women and children; and(h)the form in which the certificate of fitness shall be produced for appointment as manager or resident manager.(3)(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette, and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(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, and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly makes any modification in any such rule or notification or the Legislative Assembly decides 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 no 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 or order.
