30A.
Rules made by Central Government to be laid before Parliament
-
Every rule made by the Central Government under this Act shall be laid as soon as may
be after it is made 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 two successive sessions and
if before the expiry of the session in which it is so laid or the session immediately
following both Houses agree in making any modification in the rule or both Houses agree
that the rule should not be made the rule 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. |
