Section 19 in BIHAR SPECIAL ARMED POLICE ACT, 2021
19. Rules to be laid before the House :-
(a)Every rule framed under this Act shall be published in the Gazette.(b)All rules made by the State Government under this Act shall be laid as soon as may be after they are made, before each house of the State Legislature while it is in session, for a total period of thirty days, which may be comprised in one session or more successive sessions. If the State Legislature agrees to modify the rule or the legislature agrees 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 done under that rule.
