(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rules or decides that the rules should not be made, the rules thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that such condition or annulment shall be without prejudice to the validity of anything previously done under these rules.
