Section 12(3) in Tamil Nadu Industrial Establishments (National, festival and special holidays) Act, 1958
(3)All rules made under this Act shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Substituted by Tamil Nadu Adaptation of Laws Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as the [Legislative Assembly] [Substituted by Tamil Nadu Adaptation of Laws Order, 1987.] may make within fourteen days on which it actually sits either in the same session or in more than one session.
