Section 26(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)Every Rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly decides that the rule should be either modified or annulled, the rule shall thereafter have effect only in such modified form or have 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.
