Section 17 in The Tamil Nadu Compulsory Censorship of Publicity Material 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;(c)the remuneration payable to the Chairman;(d)the allowances or fees payable to the Members;(e)the place and time at which and the manner in which the meetings of the Board shall be held;(f)the powers and functions of the' Censor Officer, Assistant Censor Officers and Inspectors;(g)the form of application for a Certificate of Censorship;(h)the manner of submitting publicity materials;(i)the fee to be paid for Certificate of Censorship;(j)the form and the manner in which the Certificate of Censorship shall be granted;(k)the authority to whom appeal shall be preferred under sub-section (1) of section 8; and(l)the authority to compound the offence under section 12.(3)In making any rule under this Act, the Government may provide that a breach thereof shall be punishable with a fine which may extend to five hundred rupees.(4)(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 notification 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.(5)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 Assembly makes any modification in any such rule or notification or the Assembly decides 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.
