Section 9 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
9. Power to make rules.
(1)The Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the procedure for, and the manner of, enquiring in respect of the eligibility of a person who has applied for pension, grant or scholarship under this Act;(b)the manner of verification of applications for pension, grant or scholarship under this Act;(c)the procedure to be followed by the authorities for sending the enquiry report to the Government;(d)any other matter which is to be, or may be, provided for by rules under this Act.(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] [Substituted for the words 'both Houses of Legislature' by 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 House agrees' by Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or the [Legislative Assembly agrees] [Substituted for the words 'both House agrees' by 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.
