Section 17(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the term of office of the Chairman and the Members;(c)the remuneration payable to the Chairman;(d)the allowances or fees payable to the Members;(e)the place and time at which and the manner in which the meetings of the Board shall be held;(f)the powers and functions of the' Censor Officer, Assistant Censor Officers and Inspectors;(g)the form of application for a Certificate of Censorship;(h)the manner of submitting publicity materials;(i)the fee to be paid for Certificate of Censorship;(j)the form and the manner in which the Certificate of Censorship shall be granted;(k)the authority to whom appeal shall be preferred under sub-section (1) of section 8; and(l)the authority to compound the offence under section 12.
