262. Rules, Notifications and orders to be placed before the Legislative Assembly.
(1)All Rules, Notifications and orders made or issued under this Act, except the notifications issued under sections 3,5, 7 read with section 4,11, 12, 20, 21 and 32 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.(2)All notifications issued under sections 3, 5, 7 read with sections 4, 11,12,20,21 and 32 shall be published in the District Gazette concerned 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.(3)Every Rule, Notification or order made or issued by the Government under this Act 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 agrees in making any modification in any such rule, notification or order, or the Legislative Assembly agrees 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.
