Section 27(3) in Gujarat Compulsory Primary Education Act, 1961
(3)All rules made under this section shall be laid before the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the Session in which they are so laid or the session immediately following. The modifications to made shall be published in the Official Gazette and shall take effect on and from the date of their publication.
