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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(4)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature, where it consists of two Houses, or where such Legislature consists of one House, before that House, while it is in session for a total period of thirty 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 Legislatures agree in making any modification in the rule or the Legislatures agree 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.
Additional Information ▼
For Andhra Pradesh Beedi and Cigar Workers (Conditions of Employment) Rule, 1968 see A.P. Gazette (R.Supp.), Ext., Pt. I, p. 1, dated 26.12.1967; Assam Rules, 1968 see Assam Gazette, Pt.II-A, p. 3105, dated 7.10.1970; Bihar Rules, 1968 see Bihar Gazette, Ext., dated 29.1.1969; Gujarat Rules, 1968 see Gujarat Gazette, Pt. IL., p. 1067, dated 4.4.1969; Karnataka Rules, 1969 see Mysore Gazette, Pt. IV, Section 2-C(II), p. 1072, dated 26.3.1970; Kerala Rules, 1968 see Kerala Gazette (Supp.) P.I, p. 828, dated 23.4.1968; Madhya Pradesh Rules, 1968 see M.P. Gazette, Ext., p. 665, dated 31.3.1968; Maharastra Rules, 1968 see Maharashtra Gazette, Pt.I-L, p. 1373, dated 4.4.1968; Orissa Rules, 1969 see Orissa Gazette, Ext., dated 14.3.1969; Rajasthan Rules, 1969 see Rajasthan Gazette, Ext., Pt. IV (Gha), p. 1168, dated 7.3.1969; Tamil Nadu Rules, 1968 see Ft. St. Geo Gazette, Ext., Pt. V, p. 1, dated 29.6.1968; Uttar Pradesh Rules, 1969 see U.P. Gazette, Pt. I (Ka), dated 26.9.1969; West Bengal Rules, 1968 see Calcutta Gazette, Ext., Pt. I, p. 2951, dated 18.12.1968.