Section 15 in The Tamil Nadu Home Guards Act, 1963
15. Power to make rules
(1)The Government may make rules to carry out all or any of the purpose of this Act.(2)In particulars and without prejudice to the generality of the foregoing power such rules may provide for or regulate the following matters, namely:(a)all matters expressly required or allowed by this Act to be prescribed;(b)the organization, qualification, appointment, discipline, training, arms, accoutrements and clothing, conditions of service, powers duties and functions of the Home Guard;(c)the exercise by any Police officer or any officer of the Home Guards of the Powers conferred by section 6 on the Commissioner of Police in the city of Madras, or the Superintendent of Police concerned a district;(d)the exercise of control of officers of the Police over the Home Guard when acting in aid of the Police Force;(e)the exercise by a member of the Home Guard of any of the Power exercisable under sub-section (1) of section 7; and(f)the constitution of the authority for the purpose of section 9 and the manner in which such authority may conduct inquiry under this Act.(3)All rules made under this Act shall, be published in the Fort. St George Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day which they are so published.(4)Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of both Houses of the Legislature, and if before the expiry of the session in which it so placed on next session, both Houses agree in making any notification in any such rule or both houses agree that the rule should not be made, the rule shall thereafter have effective 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.
