Section 14 in Tamil Nadu Estates (Supplementary) Act, 1956
14. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing provision, 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 Tribunals and Special Appellate Tribunals appointed under this Act;(c)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908);(d)the fees to be paid in respect of applications and appeals under this Act;(e)the filling up of vacancies in Tribunals; and(f)the transfer of proceedings from one Tribunal to another.(3)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 Legislative Assembly and shall be subject to such modifications by way of amendment or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.
