Section 31 in Tamil Nadu Palm Products Development Board Act, 1993
31. Power to make rules.
(1)The Government may make rules to give effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the place at which the office of the Board shall be located;(b)the term of office of, and the manner of filling casual vacancies among the members of the Board and the terms and conditions of service of the Vice-President, the Chief Executive Officer and the other non-official members of the Board, including the salaries and allowances to be paid to them and travelling and daily allowances to be drawn by them;(c)the disqualifications for membership of the Board and the procedure to be followed for removing a non-official member who is or becomes subject to any disqualification;(d)the procedure to be followed in the performance of functions by the members of the Board;(e)the powers and duties to be exercised and discharged by the Chief Executive Officer;(f)the date by which and the form in which the budget and the supplementary budget shall be prepared and submitted in each year under section 18 and sub-section (4) of section 28;(g)the procedure to be followed for placing the Board in possession of the Palm Products Industry Fund;(h)the procedure to be followed and the conditions to be observed in borrowing moneys and in granting loans;(i)the conditions subject to which and the mode in which contracts may be entered into by or on behalf of the Board;(j)the form and manner in which the accounts of the Board shall be maintained under section 20;(k)the form and manner in which the returns, reports or statements shall be submitted under section 26; and(l)any other matter which has to be, or may be, prescribed.(3)Every rule, or order 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, and if before the expiry of the session in which it is so placed or the next session, the Legislative Assembly makes any modification in any such rule or order or notification, or the Legislative Assembly decides that the rule or order or notification should not be made or issued, the rule or order 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 order or notification.
