Section 7 in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003
7. Power to make Rule.
- The State Government may make rules for carrying out purposes of this Act.Provided that every Rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature 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 expiry of the session in which is so laid of the session immediately following both the Houses agree in making any modification in the Rules or both the House agree with the rules should not be made, the Rules shall there after have effect only in such modified from 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 any thing previously done under that Rules.
