Section 10(4) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
(4)Every rule 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] [Substituted for the words 'both Houses of the Legislature' by 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 words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule or notification should not be made or issued, the rule 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 notification.Appointment of Certain Persons as Inspectors Under Tamil Nadu Industrial Establishment (Conferment to Permanent Status of Workmen) Act, 1981(Tamil Nadu Act 46 of 1981)(G. O. Ms. No. 2813, Labour and Employment, dated the 24th December 1981)No. 11(2)/LE/5494 (z)/81. - In exercise of powers conferred by sub-section (1) of Section 4 the Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981), the Governor of Tamil Nadu hereby appoints the persons mentioned in column (1) of the Schedule below to be Inspectors for the purposes of the said Act within the local limits specified in the corresponding entries in column (2) thereof.
