Section 34 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
34. Power to make rules.
(1)The Government may, by notification, make rules to carry out the purposes of this Act.(2)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 procedure to be followed by Controllers and appellate authorities in the performance of their functions under this Act;(c)the manner in which notices and orders under this Act shall be given or served;(d)setting aside ex pane orders and orders of dismissal for default passed under this Act;(e)applications for making legal representatives of deceased persons, parties to proceedings under this Act and the time within which such applications shall be preferred;(f)the procedure to be followed in taking possession of a building and in disposing of the articles found therein at the time of taking possession; and(g)the fee leviable in respect of applications on appeals under this Act.(3)In making a rule under this section, the Government may provide that a person who contravenes any of the provisions thereof shall be punishable with fine which may extend to one thousand 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 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.](5)[ Every rule made under this Act, shall as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for original sub-section (4) by section 24 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 or 1973), with effect from 30th June 1973.], 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 the Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule, or [the legislative Assembly agrees] [Substituted for the words 'both the Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule should not be made, the rule 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.] [Substituted for original sub-section (4) by section 24 of the Tamil Nadu Act 23 or 1973, w.e.f. 30.6.1973.]Note. - Before its substitution, sub-rule (4) read as follows:-"(4) All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the table of both Houses of Legislature and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session."
