Section 430 in The Coimbatore City Municipal Corporation Act, 1981
430. Power of Government to make rules.
(1)The Government may make rules to carry out all or any of the purposes of this Act not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, such rules, may,-(a)provide for all matters expressly required or allowed by this Act to be prescribed;(b)regulate or prohibit the moving of any resolution or the making of any motion on, or the discussion of any matter unconnected with the municipal administration;(c)provide for the procedure to be followed at the meetings of the standing committee or any other committee and for the conduct of business and the number of members which shall form quorum at such meetings;(d)prescribe the accounts to be kept by the corporation, the manner in which such accounts shall be audited and published and the conditions under which the rate-papers may appear before auditors, inspect books and vouchers and take exception to items entered therein or omitted therefrom;(e)prescribe the forms of all registers, reports and returns, the manner in which such registers to be maintained, by the dates on which the reports and returns shall be made and the officers to whom they shall be sent;(f)regulate the sharing between local authorities including cantonments in the State of Tamil Nadu of the proceeds of the profession tax, tax on carriage and animals, tax on carts, arid other taxes or income levied or obtained under this or any other Act;(g)prescribe the powers of auditors, inspecting and superintending officers and officers authorised to hold inquiries, to summon and examine witnesses, and to compel the production of documents and all other matters connected with audit, inspection and superintendence; and(h)prescribe the form of warrant under rule 29 of Schedule II and the form of notice of sale under rule 31 of the same Schedule.(3)The Government may make rules altering, adding to or cancelling any of the Schedules to this Act except Schedules V and VI.(4)All references made in this Act to any, of the aforesaid Schedules shall be construed as referring to such Schedules as for the time being amended in exercise of the powers conferred by sub-section (3).(5)A draft of the rules proposed to be made under sub-section (3) shall be laid before the Legislative Assembly and the rules shall not be made unless the Legislative Assembly approves the draft either without notification or addition or with modifications or additions to which the Legislative Assembly agrees; but upon such approval being given, the rules may be made in the form in which they have been approved being given, the rules may be made in the form in which they have been approved and such rules on being so made 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.(6)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 one hundred rupees.
