Section 57 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
57. 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 terms and conditions subject to which a licence may be granted or renewed under this Act and the fees to be paid in respect of such licence;(b)the form of application for a licence under this Act and the documents and plans to be submitted together with such application;(c)other matters which are to be taken into consideration by the competent authority for granting or refusing a licence;(d)the time within which, the fees on payment of which and the authority to which, appeals may be preferred against any orders granting or refusing to grant a licence;(e)the powers which may be conferred on the Inspectors under this Act;(f)the standards of cleanliness required to be maintained under this Act;(g)the standards of lighting, ventilation and temperature required to be maintained under this Act;(h)the types of urinals and latrines required to be provided under this Act;(i)the washing facilities which are to be provided under this Act;(j)the form and manner of notice regarding the periods of work;(k)the authority to which and the time within which an appeal may be filed by a dismissed, discharged or retrenched employee;(l)the manner in which the cash equivalent of the advantage accruing through the concessional sale to an employee of foodgrains and other articles shall be computed;(m)the records and registers that shall be maintained in an establishment for the purpose of securing compliance with the provisions of this Act and the rules made thereunder;(n)the maintenance of first-aid boxes or cup-boards and the contents thereof and the persons in whose charge such boxes shall be placed;(o)the scheme of registration of employees and the employer and the terms and conditions subject to which such registration may be made;(p)any other matter which is to be, or may be, provided for by rules 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 day 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 day, come into force on the day on which they are published.(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 expression 'both Houses of Legislature' by paragraph 3(2) of 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 expression 'both Houses agree' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by paragraph 3(2) of 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 on 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.NotificationsAuthorisation of Certain Officers as Competent Authority[G. O. Ms. No. 268, Handlooms, Handicrafts, Textiles and Khadi (E2), dated 9th October 1998][No. II (2)/HHTK/1962/98.] [Published in Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - Under clause (c) of section 2 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II (2)/LAB/3357/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby authorises the officers not below the rank of an Assistant Director of Handlooms and Textiles having territorial jurisdiction over the circle to perform all or any of the functions of the competent authority under the said Act.Specification of Certain Official as Appellate Authority[G. O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1963/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - Under section 5 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II(2)/LAB/3358/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby specifies the Director of Handlooms and Textiles to be the appellate authority to whom appeals under the said section lie.Appointment of Certain Officials as Inspector and his Jurisdiction[G.O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1964/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - In exercise of the powers of conferred by sub-section (1) of section 6 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. II (2)/ LAB/3359/88, published at page 434 of Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 8th June 1988, the Governor of Tamil Nadu hereby appoints the Textile Control Officer to be the Inspector for the purposes of the said Act, within their respective areas of their jurisdiction.Appointment of Certain Official as Chief Inspector to Exercise Powers of an Inspector Throughout the State[G. O. Ms. No. 258, Handlooms, Handicrafts, Textiles and Khadi (E2), dated the 9th October 1998][No. II (2)/HHTK/1965/98.] [Published in Part II-Section 2 of the Tamil Nadu Government Gazette, dated the 18th November 1998.] - In exercise of the powers conferred by sub-section (2) of section 6 of the Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 (Tamil Nadu Act 61 of 1981) and in supersession of the Labour Department Notification No. 11(2)/ LAB/3360/88, published at page 434 of Part 11-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 8th June 1988, the Governor of Tamil Nadu hereby appoints the Joint Director of Handlooms and Textiles (Handlooms), to be the Chief Inspector who shall exercise the powers of and Inspector throughout the State under the said Act.
