Section 26(3) in The Orissa Money-lenders' Act, 1939
(3)A draft of the rules proposed to be made under this section, shall be laid on the table of the Orissa Legislative Assembly and the rules shall not be made unless the Assembly by resolution, approves the draft either without modifications or addition or with modifications or additions but, upon such approval being given, the rules may be made in the form in which they have been approved and such rules shall have force and effect after previous publication in the Official Gazette.
