Section 26(4) in The Orissa Fire Service Act, 1993
(4)All rules made under this Act shall as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes any modification therein, the Rules thereafter have effect only in such modified form, so however, that such modification shall be without prejudice to the validity of anything previously done under the Rules.
