Section 12 in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
12. Power to make Rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)All rules made under this section shall be laid for not less than fifteen days before each house of the State Legislature as soon as may be, after they are made and shall be subject to such modification as the two houses of the State Legislature may make during the session in which they are so laid or the session immediately following. Any such modification shall be without prejudice to the validity of anything previously done thereunder.
