(1)The Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate the following matters, namely:-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the organisation, qualification, appointment, discipline, training, arms, accoutrements and clothing, conditions of service, powers, duties and functions of the Home Guard;(c)the exercise by any police-officer or any officer of the Home Guard of the powers conferred by section 6 on the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police concerned in a district;(d)the exercise of control by officers of the police over the Home Guard when acting in aid of the police force;(e)the exercise by a member of the Home Guard of any of the powers exercisable under sub-section (1) of section 7;(f)the constitution of the authority for the purpose of section 9 and the manner in which such authority may conduct an inquiry under this Act.(3)All rules made under this Act shall be published in the [Fort St. George Gazette] [Now, 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.(4)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 the expression 'both Houses of Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.], 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 expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of 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.
