Section 160 in Tamil Nadu State Housing Board Act, 1961
160. 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 foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the accounts to be maintained by the Board;(c)the allowances of non-official members of the Board or of any Committee;(d)the returns, statements, reports and accounts to be submitted to the Government by the Board;(e)the mutual relationship of the Board and other local authorities in any matter in which they are jointly interested;(f)the fees payable for copies of, or extracts from the assessment books of the local authorities concerned furnished to the Chairman;(g)the guidance of the Board and public officers in carrying out the purposes of this Act.(3)All rules made under this Act shall be published in the [Fort St. George Gazette] [Now 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.(4)Every rule made under this Act shall, as soon as possible after it is made, be placed on table of both he uses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree 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.
