Section 28 in The Tamil Nadu Bhoodan Yagna Act, 1958
28. Power to make rules.
(1)The Government may [* * *] [Words 'by notification' were omitted by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).] make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the matters to be taken into account in granting lands to landless poor persons, [co-operative societies or Sarvodaya Panchayats] [Added by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).];(c)the form of declaration and the manner in which it shall be filed and the documents to be filed along with the declaration;(d)the nature, scope and manner of enquiry, hearing and disposal of objections and confirmation or supersession of the declaration under section 17;(e)the service of notices under this Act;(f)the payment of travelling and other allowances to the Chairman and members of the State Board and Local Committees;(g)the procedure to be followed by the State Board in respect of financial matters generally, including the manner in which, and the restrictions and conditions subject to which, expenditure should be incurred by it;(h)the form in which the accounts of the State Board shall be kept, the audit and publication of such accounts and the charges, if any, to be made for such audit;(i)the preparation of an annual budget and the reports and returns to be furnished by it to the Government.(3)[ All rules made under this Act shall be published in the [Fort St. George Gazette] [Sub-sections (3) and (4) were inserted for original sub-section (3) by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).], 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, order or notification made or issued by the Government under this Act shall, as soon as possible after it is made or issued, be placed on the table [the Legislative Assembly] [Sub-sections (3) and (4) were inserted for original sub-section (3) by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).], 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 words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule, order or notification [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule, order or notification should not be made or issued, the rule, order 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, order or notification.]
