Section 17 in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987
17. 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-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the term of office of the Chairman and the members of the Board;(c)the allowances or fees of the members of the Board;(d)the place and time at which and the manner in which meeting of the Board shall be held;(e)the other functions of the Publicity Material's Censor Officer, Assistant publicity Materials Censor Officers and Inspectors;(f)the form of application for a certificate of Publicity Materials Censorship;(g)the manner of submitting publicity materials;(h)the fee to be paid for certificate of Publicity Materials Censorship;(i)the form and the manner in which the certificate of publicity materials censorship shall be granted; and(j)the authority to whom appeal shall be preferred under sub-section (1) of section 8;(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 day on which they are so published.(b)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.(4)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 and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly agrees, in making any modification in any such rule or notification or the Legislative Assembly agrees that the rule or notification should not be made or issued, the rule or notification 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 rulepr notification.
