[(1)] [Section 12 be renumbered as sub-section 1 by Act 04 of 1986, section 2] The Central Government may, [by notification in the official Gazette,] [Inserted by Act 04 of 1986, section 2] as regards the Assam Rifles, make such orders and rules consistent with this Act, as it thinks expedient, relative to the several matters respecting which the Inspector General of Police with the approval of the State Government, may, as regards the Police Force, frame orders and rules under section 12 of the Police Act, 1861.(2)[ Every order and every rule made under this section 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 on one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforeside, both Houses agree in making any modification in the order or rule, or both Houses agree that the order or rule should not be made, the order or rule 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 peviously done under that order or rule.] [Inserted by Act 04 of 1986, section 2]
