(3)Every rule made under this Act shall be laid, as soon as may be, before the House of the State Legislature while it is in session, for a to|a period of twenty days which may be comprised in ore session or in two or more successive sessions, and if, before expiry of the session immediately following or successive sessions aforesaid, the House agree in making modification in the rule that the rule should not be made, the 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 amendment shall be without prejudice to the validity of anything previously done under that rule.
