Section 430(5) in The Coimbatore City Municipal Corporation Act, 1981
(5)A draft of the rules proposed to be made under sub-section (3) shall be laid before the Legislative Assembly and the rules shall not be made unless the Legislative Assembly approves the draft either without notification or addition or with modifications or additions to which the Legislative Assembly agrees; but upon such approval being given, the rules may be made in the form in which they have been approved being given, the rules may be made in the form in which they have been approved and such rules on being so made 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.
