Section 67 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
67. 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 provision, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Tribunals, Special Tribunals, authorities and officers appointed, or having jurisdiction, under this Act;(c)the delegation of the powers conferred by this Act on the Government or any other authority, officer or person;(d)the time within which applications and appeals may be prescribed under this Act, in cases for which no specific provision in that behalf has been made herein;(e)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) [***] [The words and figures 'and the Indian Limitation Act, 1908' were omitted by section 12 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).] to applications, appeals and proceedings under this Act;(f)the fees to be paid in respect of applications and appeals under this Act;(g)the filling up of vacancies in Tribunals;(h)the transfer of proceedings from one Tribunal, authority or officer to another.(3)[ A rule made under clause (c) of sub-section (2) may provide for restrictions and conditions subject to which the power delegated may be exercised and also for control and revision by the delegating authority either suo motu or on application of the orders of the authority or person to whom the power is delegated. Any such rule shall, unless otherwise specified therein, apply also in respect of orders passed by such authority or person before the rule was made. All rules under the said clause before the commencement of the [Tamil Nadu] [Added by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).] Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1956 (Tamil Nadu Act XLIV of 1956), shall be deemed to be valid and to have been validly made.](4)All rules made and all notifications issued under this Act shall, as soon as possible after they are made, be placed on the and shall be subject to such modifications or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.
