Section 23 in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
23. Rules and schemes to be laid before Parliament.-
Every rule and every scheme made by the Central Government under this Act 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 in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both House agree in making any modification in the rule or scheme or both House agree that the rule or scheme should not be made, the rule or scheme shall thereafter have effect only in such modified form or be no effect, as the case may be; so , however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or scheme, as the case may be.
