Section 32(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(3)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 the expression 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Law 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 the expression '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 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 rule or notification.The Schedule[See section 2(12)]Employment in connection with loading, unloading, stacking, packing, carrying, weighing, measuring or such other manual work including work preparatory or incidental to such operations:-(a)in any market or shop or depot, or factory or warehouse or godown or any other establishment;(b)in docks not being employment of a dock worker within the meaning of Dock Workers (Regulation of Employment) Act, 1948 (Central Act IX of 1948);(c)in railway yards and goods sheds of manual workers who are not employed by Railway Authorities;(d)in any market under the control of Market Committees constituted under the Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959)1.
