Section 14 in Tamil Nadu Payment of Salaries Act, 1951
14. Power of state Government to make rules.
(1)The State Government may make rules for carrying out the purposes of the Act.(2)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 date shall come into force on the day on which they are so published.(3)Every rule made under this Act shall, as soon as possible after it is made, be placed on the Table of the [legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (With effect from 1st November 1986).] and if, before the expiry of the session in which it is so placed on the next session of the Legislative Assembly agrees in making any modification in any such rule or the Legislative Assembly agrees that the rule should not be made, the rule 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.(4)[ A rule may be made under sub-section (1) so as to have retrospective effect on and from a date not earlier than 1st November 1967.] [Vide Tamil Nadu Payment of Salaries (Amendment) Act, 1970 (Tamil Nadu Act 23 of 1970) (With effect from 3rd October, 1970).](5)[ Notwithstanding anything contained in sub-section (4) the State Government may make rules in respect of payment of house rent under Sections 3, 4, 6 and 6-A, so as to have retrospective effect on and from the date not earlier than the 4th July 1986.] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1986 (Tamil Nadu Act 69 of 1986).]
