Section 11(3) in Tamil Nadu Nurses And Midwives Act, 1926
(3)[ All rules made under this Act shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Added by section 11 (ii), the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session.]
