Section 12 in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
12. Power to make rules.
(1)The Government may, by notification, make rules for the purpose of carrying into effect the provisions of this Act.(2)In making a rule under this Act, the Government may provide that a contravention thereof shall be punishable with fine which may extend to fifty rupees.(3)All rules made under this Act shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Substituted by Tamil Nadu Adaptation of Laws Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as the [Legislative Assembly] [Substituted by Tamil Nadu Adaptation of Laws Order, 1987.] may make within fourteen days on which it actually sits either in the same session or in more than one session.
