Section 12 in The Tamil Nadu Regulation of Admission in Professional Courses Act, 2006
12. Rules of the State Government to be laid before the Legislature.
- Every Rule made under this Act by the respective State shall be laid before the State legislature while it is in Session for a total period of thirty days, which may be comprised in one Section or in two or more successive Sessions; and if, before the expiry of the Section immediately following the Session of the successive Sessions aforesaid, the Legislature resolve in making any modification in the Rule or revolve that the Rule should not be made; the Rule shall thereafter have effect only in such in the modified from 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.
