Section 15 in Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011
15. Power to make rules.
(1)The Government may, make rules, whether prospectively or retrospectively, for carrying out the purposes of this Act.(2)(a)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 date, shall come into force on the date, on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular date, come into force on the date on which they are so published.(3)Every rule made and every notification issued under this Act and every order made under section 14 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 Assembly makes any modification in any such rule or notification or order or the Assembly decides that the rule or notification or order should not be made or issued, the rule or notification or order 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 or order.
