Section 347 in Chennai City Municipal Corporation Act, 1919
347. Power of [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to make rules.
(1)The [State Government] [The words 'Provincial Government were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules to carry out all or any of the purposes of this Act not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(a)provided for all matter expressly required or allowed by this Act to be prescribed;(b)[ regulate or prohibit the moving of any resolution or the making of any motion on, or the discussion of, any matter unconnected with the municipal administration;] [Substituted by section 173(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](bb)[ provide for the procedure to be followed at meetings of the [standing committee] [Inserted by section 83(i) of the Chennai City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] [***] [Omitted the words 'and the appointments committee' by the Tamil Nadu Act 25 of 1972.] and for the conduct of business and the number of members which shall form a quorum at such meetings;](c)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-payers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;[* * *] [Omitted by Tamil Nadu Act 22 of 1971.](d)prescribe the forms of all registers, reports and returns, the manner in which such registers shall be maintained, the dates on which the reports and returns shall be made and the officers to whom they shall be sent;(e)regulate the sharing between local authorities in the Presidency of Madras of the proceeds of the profession tax, tax on carriages and animals, tax on carts, and other taxes or income levied- or obtained under this or any other Act;(f)prescribe the powers of auditors, inspecting and superintending officer and officers authorized to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and(g)prescribe the form of warrant under rule 21 of Schedule IV and the form of notice of sale under rule 24 of the same Schedule.(3)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules altering, adding to, or cancelling [any of the Schedules to this Act except Schedules I, VII and VIII] [Substituted for the words 'any part of Schedule III, or Schedule VI of Parts II to IV of Schedule V' by section 173(ii) of the Madras City Municipal (Amend.) Act, 1936 (Tamil Nadu Act X of 1936).].(4)All references made in this Act to any of the aforesaid Schedules shall be construed as referring to such Schedules as for the time being amended in exercise of the powers conferred by sub-section (3).(5)[ a draft of the rules proposed to be made under sub-section (3) shall be laid [before [the Legislative Assembly] [Inserted section 173(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]] and the rules shall not be made unless [the Legislative Assembly] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] approved the draft either without modification or addition or with modification or additions to which [the Legislative Assembly] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] agree; but upon such approval being given the rules may be made in the form in which they have been approved and such rules on being so made shall be notified in the [Official Gazette] [Substituted far the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and shall thereafter be of full force and effect.(6)In making any rule, the [State Government] [The words 'Provincial Government' were substituted far the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted far 'Provincial' by the Adaptation Order of 1950.] may provide that a breach thereof shall be punishable with a fine which may extend to one hundred rupees.]
