Section 41 in Tamil Nadu Labour Welfare Fund Act, 1972
41. Power to make rules.
(1)The Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the Board or into the Fund, the manner of making such payment and the agency for, and manner of, collection of any such sum;(c)the manner in which the accounts of the Fund shall be maintained and audited;(d)the allowances, if any, payable to the members of the Board;(e)the manner in which the employee's contribution may be deducted from his wages;(f)the form of notice regarding unpaid accumulations;(g)the procedure for making grants from the Fund;(h)the procedure for defraying the expenditure incurred in administering the Fund;(i)the manner in which the Board shall conduct its business;(j)the duties and powers of the Inspectors and the conditions of service of the Secretary and Inspectors and other staff appointed under this Act;(k)the delegation of the powers and functions of the Board to the Secretary and the conditions and limitations subject to which the powers may be exercised or functions discharged;(l)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and on other administrative expenses:(m)the registers and records to be maintained under the Act;(n)the publication of the report of the activities financed from the Fund together with a statement of receipt and expenditures of the Fund and statement of accounts.(3)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 of the day on which they are so published.(4)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.(5)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 '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 '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 '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 notifications 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.
