24. Rules and regulations to be laid before Parliament.
Every rule and every regulation made 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 in two or more successive session and if, before the expiry of the session immediately following the session or successive sessions aforesaid, both Houses agree that the rule or regulation, as the case may be, should not be made, the rule or regulation 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 or regulation.THE SCHEDULE[See section 3(f)]DESCRIPTION OF RAJGHAT DAMThe Dam is to be built across the Betwa river about one furlong upstream of Lalitpur Chanderi Causeway at Rajghat on the river Betwa, District, Lalitpur, of Uttar Pradesh.The Dam will comprise a masonry section in the river bed and earthen flanks on both sides.It will also include the earth dam to be constructed in the saddles on either side for creating a reservoir.
