(1)All rules made and notifications issued under this Act shall be published in the Orissa Gazette and upon such publication shall have affect as if enacted in this Act.(2)All rules made under this Act shall be laid as soon as possible, after they are made, before the Orissa Legislative Assembly, for a total period of fifteen days which may be comprised in one session or in two or more successive sessions and shall be subject to such modifications as the Assembly may make during the said period.
