Section 15 in Tamil Nadu General Clauses Act, 1891
15. Revocation and alteration of rules, by-laws and orders.
- Where an Act confers a power to make any rules or by-laws, or [ to issue notifications or orders,] [[In sections 10 and 15, for the words 'to issue orders' the words 'to issue notifications or orders' and for the words 'by-laws or orders', the words 'by-laws, notifications or orders', were substituted by section 3 of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).In so far as this Act applies to the added territories, for the words 'to issue orders', the words 'to issue notifications or orders' and for the words 'bye-laws or orders', the words 'by-laws, notification or orders' were substituted by section 4 of, and the Second Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Nadu Act 39 of 1961).]] the power shall be construed as including a power exercisable in the like manner and subject to the like consent and conditions, if any, to rescind, revoke, amend or vary the rules, by-laws, notifications or orders.
