Section 20 in The Jammu and Kashmir State Vigilance Commission Act, 2011
20. Notification, rule etc. to be laid before State Legislature.
- Every notification issued under clause (c) of sub-section (2) of section 8 and every rule made by the Government and every regulation made by the Commission under this Act shall be laid, as soon as may be after it is issued or made, before each House of the State Legislature, 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, both Houses agree in making any modification in the notification or the rule or the regulation, or both Houses agree that the notification or the rule or the regulation should not be made, the notification or the rule or the regulation 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 notification or rule or regulation.
