Section 29(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(2)Every rule made under this Act shall be laid, as soon as may be, after it is made,before the Legislative Assembly while it is in session for a total period of fourteen days whichmay be comprised in one session or in two successive sessions, and if, before the expiry of thesession in which it is so laid or the session immediately following, the Legislative Assemblymakes any amendment in the rule or decides that the rule should not be made, the rule shallthereafter have effect only in such amended form or be of no effect, as the case may be; sohowever that any such amendment or annulment shall be without prejudice to the validity ofanything previously done under that rule.
