Section 29 in The Tamil Nadu Catering Establishments Act, 1958
29. Power to make rules.
(1)The State Government may [* * *] [Words 'by notification' omitted by Tamil Nadu Act 42 of 1961.] make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular after 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;(aa)[ the terms and conditions subject to which a registration certificate may be granted or renewed under this Act and the fees to be paid for the grant or renewal of such registration certificate;] [Inserted by Tamil Nadu Act 29 of 1975.](b)the registers and records to be maintained in a catering establishment for the purposes of examination by Inspectors and of securing compliance with the provisions of this Act;(c)the form of notices to be exhibited in the premises of the catering establishment by the employer and the manner of exhibiting such notices;(d)the manner in which the cash equivalent of the meals and tiffin supplied to employees free of charge is to be computed;(e)matters relating to the health of employees in, and the sanitation of, a catering establishment.(3)[ (a) All rules made under this Act shall be published in the [Tamil Nadu Government Gazette] [Substituted Tamil Nadu 42 of 1961.] 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] [Substituted for 'both houses of the Legislature' by the Tamil Nadu Adaptation of Laws 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 words 'both houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] 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 rule or notification.
