Section 12 in Tamil Nadu Special Police Youth Brigade Act, 2013
12. Power to make rules.
(1)The Government may make rules for carrying 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 all or any of the following matters, namely:-(a)the terms and conditions of service of the members of the Tamil Nadu Special Police Youth Brigade under section 3;(b)the manner in which a member of youth brigade shall be selected;(c)the qualifications for selection as a member of youth brigade;(d)the honorarium to be paid to a member of youth brigade;(e)the authority to be prescribed under section 10;(f)the areas of training and the duration of such training;(g)any other matter which is required to be or may be prescribed.(3)All rules made under this Act, shall be published in 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, and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or the Assembly decides 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.
