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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2)(d) in The Delhi Right To Information Rules, 2001

(d)any matter which is to be, or may be prescribed under this Act. (3) Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of the National Capital Territory of Delhi while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule 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 that rule.