Section 39(2) in Bihar Delegated Legislation Provisions Act, 2013
(2)The existing provision under section 52 power to make to Bye-laws of the said Act, 1982 shall be numbered as section(1) and the following sub section(2) shall be added :-"4. Every Byelaws made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in 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 aforesaid, both Houses agree in making any modification in the Byelaws or both Houses agree that the Byelaws should not be made, the Byelaws 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 previously done under that Byelaws."
