Section 3(7) in Kerala Cultural Activists Welfare Fund Act, 2010
(7)Each Scheme framed under sub-section (1) shall be laid as soon as may be, after it is framed, before the Legislative assembly while it is in session or in two successive sessions and if, before the expiry of the session in which it is so laid or the next session immediately following, the Legislative Assembly makes any modification in the schemes or decides that the Schemes should not be made, the Schemes 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 the schemes
