Section 16 in The Tamil Nadu Special Security Group Act, 1993
16. 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 manner in which the Group shall be constituted and the terms and conditions of service of its members under sub-section (2) of section 4;(b)the authorities to be prescribed under section 8, sub-section (1) of section 10 and section 11;(c)the nature of the communication or publication under clause (c) of sub-section (1) of section 10;(d)the purposes, other than political purposes, for which a person subject to this Act shall not participate in, or address, any meeting or take part in any demonstration under sub-section (2) of section 10;(e)the persons who shall be members of the Board under sub-section (2) of section 12;(f)any other matter which is required to be, or may be, prescribed.(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 or every order issued under section 13 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 Assembly makes any modification in any such rule, notification or order or the 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.
