Section 41(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(3)All rules made and all notifications issued under this Act, shall, as soon as possible after they are made or issued, be placed on the table of [the Legislative Assembly] [Substituted for the word 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.] and shall be subject to such modifications by way of amendment or repeal, as the [the Legislative Assembly] [Substituted for the word 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.] may make within fourteen days on which the House actually sits either in the same session or in more than one session.
