Section 28(2) in The Tamil Nadu Prevention Of Begging Act, 1945
(2)In particulars and without prejudice to the generality of the foregoing power, such Rules may provide for or regulate—(a)all matters expressly required or allowed by this Act to be prescribed;(b)the management of work-houses and special homes, the detention of persons ordered to be detained in such work-houses and special homes and the maintenance, care, treatment and instruction of such persons, including all matters relating to their diet and accommodation as well as their labour and general conduct;(c)the discharge of persons from such work-houses and special homes;(d)the obtaining of suitable employment outside such work-houses and special homes for persons detained therein;(e)the nature, incidents and maximum periods of the punishments to be imposed on persons detained in work-houses and special homes for breach of any Rules or for failure or neglect to accept any suitable employment outside such work-houses and special homes which may be obtained for them; and(f)the manner of medical examination of beggars.
