Section 20 in Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975
20. Power to make rules.
(1)The Government may make rules to carry out 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 form of any notice required or authorised to be given under this Act and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the distribution and allocation of work to estate officers and transfer of any proceeding pending before an estate officer to another estate officer;(d)the procedure to be followed in taking possession of public premises;.(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(f)the manner in which appeals may be preferred and the procedure to be followed in appeals; and(g)any other matter which has 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 shall, as soon as possible, after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session, in which it is so placed or the next session, both Houses agree in making any modification in any such rule or notification or both Houses agree 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 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 or notification.
