Section 15(3) in The Maharashtra Local Fund Audit Act, 1930
(3)The making of rules under this section shall be subject to the condition of previous publication. All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.
