Section 31(2) in Arunachal Pradesh State Higher Education Council Act, 2019
(2)Every rule made under this Act shall be laid, as soon as may be after it is made before Legislative Assembly, while it is in the 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 of the session immediately following, the Legislative Assembly makes any amendment in the rule or decides that the rule should not be made, the rule shall, thereafter, have effect only in such from as amended or be of no effect, as the case may be so, however, that any such amendment or annulment shall be without prejudice to the validity of anything previously done under that rule.
