Section 20 in Tamil Nadu State Commission for Women Act, 2008
20. 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 honorarium and allowances payable to, and other terms and conditions of service of the Chairperson and members under sub-section (2) of section 4 and the salaries and allowances of officers and other employees under sub-section (2) of section 6;(b)the allowances for attending the meetings of the committee by the co-opted persons under sub-section (3) of section 8;(c)the form and the manner in which the accounts, and the form in which the annual statement of accounts, shall be prepared under sub-section (1) of section 12;(d)the form in which and the time at which the annual report shall be prepared under section 13;(e)any other matter which is required to be, or may be, prescribed under this Act.(3)(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 day, shall come into force on the date on which they are published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, shall come into force on the date on which they are published.(4)Every rule made or notification issued under this Act and every order made under section 19 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 Legislative Assembly makes any modification in any such rule, notification, or order or the Legislative Assembly decides that the rule, notification, or order should not be made or issued, the rule, 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, notification, or order.
