Section 30 in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
30. Power to make rules.
(1)The Government may, by notification, make rules to carry out the provisions 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 time within which and the manner in which an intimation referred to in sub-section (4) of section 4, shall be given;(b)any other matter which is required to be, or may be prescribed.(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication.(4)All rules made under this section shall be laid for not less than thirty days before the Legislative Assembly of Puducherry as soon as possible after they are made and be subject to rescission by the Legislative Assembly or to such modification as the Legislative Assembly may make during the session in which they are, so laid or the session immediately following.
