Section 22(3) in The Central Industrial Security Force Act, 1968
(3)Every rule made under this section 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 or more successive sessions, and if, before the expiry of the session immediately following the session or the successive session aforesaid,] [Substituted by Act 14 of 1983, Section 12, for certain words (w.e.f. 15.6.1983). ] both Houses agree in making any modification in the rule, or both Houses agree that the rule should not be made, the rule 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 rule.THE SCHEDULEA.B. has been appointed [an enrolled member] of the Central Industrial Security Force under the Central Industrial Security Force Act, 1968, and is vested with the powers, functions and privileges of [an enrolled member] [Substituted by Act 14 of 1983, Section 13 and Sch., for " a member" (w.e.f. 15.6.1983). ]of the force.
