Section 18(3) in Bihar State Minorities Commission Act, 1991
(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before each House of State Legislature while it is in session for a total period of fourteen days, which may be comprised of one session or in two successive sessions and, if, before the expiry of the session in which it is so laid or the sessions immediately following, both Houses agree in making any modification in the Rule or both Houses agree that the Rule should not be made, the Rule shall hereafter have effect only in such modified form, or be of no effect, as the case may be, without prejudice to the validity of anything previously done under that Rule.
