Section 348 in Chennai City Municipal Corporation Act, 1919
348. Making of rules after previous publication.
- The power to make rules [and the power to issue notifications under this Act] [Substituted for the words 'under section 347 and the power to issue notifications under section 45' by section 84(i) of the Madras City Municipal Corporation Act, 1961 (Tamil Nadu Act 56 of 1961).] are subject to the following conditions-(a)[Omitted by Tamil Nadu City Municipal Laws (Amendment) Act, 2006 (Tamil Nadu 18 of 2006).]Before its omission, clause (a) read as follows:(a)a draft of the rules under section 347 or of a notification under section 45 shall be published in the Official Gazette and forwarded to the council for its opinion.(b)[Omitted by Tamil Nadu City Municipal Laws (Amendment) Act, 2006 (Tamil Nadu 18 of 2006).]Before its omission, clause (b) read as follows:(b)such draft shall not be further proceeded with until three weeks after such publication or until such later date as the State Government may appoint.(c)All rules made under section 347 shall be published in the Official Gazette and upon such publication shall have effect as if enacted in this Act.(d)[ Every rule made under this Act other than that made under sub-section (3) of section 347 and [every notification issued under sub-section (2) of section 5-A, sub-section (2) of section 6-H or under any other provisions of this Act] [Added by section 84(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly agree] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.] 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.]Bye-Laws
