Section 26(3) in THE DELHI URBAN ART COMMISSION ACT, 1973
(3)Every rule made by the Central Government under this Act shall be laid, as soon as may be after itis made, before each House of Parliament while it is in session, for a total period of thirty days which maybe comprised in one session or in two or more successive sessions, and if, before the expiry of the sessionimmediately following the session or the successive sessions aforesaid, both Houses agree in making anymodification in the rule or both Houses agree that the rule should not be made, the rule shall thereafterhave effect only in such modified form or be of no effect, as the case may be; so, however, that any suchmodification or annulment shall be without prejudice to the validity of anything previously done underthat rule.
