7. Modification of Scheme 

(1) The Central Government may by notification in the Official Gazette add to amend or vary either prospectively or retrospectively the Scheme the Family Pension or the Insurance Scheme as the case may be.

(2) Every notification issued under sub-section (1) shall be laid as soon as may be after it is issued before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modification in the notification or both Houses agree that the notification should not be issued the notification 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 the notification.