Section 26 in Tamil Nadu Heritage Commission Act, 2012
26. Power to make rules.
(1)The Government may 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 matters, namely:-(a)the salaries, if any, allowances and other terms and conditions of service of members of the Commission;(b)the terms and conditions of service of the Secretary of the Commission;(c)the matters in respect of which the Commission may tender advice to the Government under clause (a) of sub-section (2) of section 11;(d)the form in which, and the time within which, the budget and annual report of the Commission may be prepared and forwarded to the Government;(e)the form and the manner in which the accounts of the Commission may be maintained, and the time at which, and the manner in which, such accounts may be audited;(f)the returns and information which the Commission may be required to furnish to the Government.(g)the conditions subject to which any building, building operation or engineering operation designed as a result of an architectural competition may be exempted;(h)any other matter which may be or is required to be, prescribed under this Act.(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 date on which they are so published.(b)All notification issued under this Act shall, unless they are expressed to come into force on a particular day, shall come into force on the date on which they are so published.(4)Every rule made or notification or direction given or order issued under this Act shall, as soon as possible, after it is made or given 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, notification, or order or direction or the Legislative Assembly decides that the rule, notification, or order should not be made on issued, the rule, notification, direction or order shall, thereafter, have effect only in such modified form or be of no effect, as the case maybe, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, notification or order.
