Section 50 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
50. Power to make rules.
(1)The Government may make rules to carry out all or any of the purposes of this Act.(2)Every rule or order made under this Act shall, as soon as possible, after it is made, be placed on the Table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or order, or the Assembly decides that the rule or order should not be made, the rule or order 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 order.NotificationsTamil Nadu Farmers's Management Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001):Appointment of Competent Authority to Water Users' AssociationI[G.O. Ms. No. IS, Public Works (W2) Department, dated the 22nd January 2009][No. II(2)/PW/32(b-l)/2009.] [Published in Part II, Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 23rd January 2009.] - In exercise of the powers conferred by sub-section (1) of section 26 of the Tamil Nadu Farmers' Management irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) the Governor of Tamil Nadu hereby appoints the Executive Engineer of Water Resources Department, under whose jurisdiction the area of operation of the Distributory Committee lies, as the Competent Authority for the Distributory Committee constituted under section 7 of the said Act for carrying out the purposes of the said Act.II[G.O. Ms. No. 15, Public Works (W2) Department, dated the 22nd January 2009][No. II(2)/PW/32(b-2)/2009.] [Published in Part II, Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 23rd January 2009.] - In exercise of the powers conferred by sub-section (1) of section 26 of the Tamil Nadu Farmers' Management irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) the Governor of Tamil Nadu hereby appoints the Superintending Engineer of Water Resources Department, under whose jurisdiction the area of operation of the Distributory Committee lies, as the Competent Authority for the Distributory Committee constituted under section 7 of the said Act for carrying out the purposes of the said Act.Date of Coming Into Force of The Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000(Tamil Nadu Act 7 of 2001)[(G. O. Ms. No. 360, P.W.D. (W2), dated the 24th September 2002)] [Published in Part-II-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 1st October 2002.]In exercise of the powers conferred by the sub-section (3) of section 1 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Government of Tamil Nadu hereby appoints the 1st October 2002 as the date on which the provisions of the said Act shall come into force in all the ayacut area maintained by Water Resources Organisation of Public Works Department in the following Nineteen Districts
