Section 22(3) in The Punjab Primary Education Act, 1960
(3)Every rule made under this section shall be laid as soon as may be after it is made before [the State Legislature] [the words 'each House of' omitted by Adaptations of Punjab Laws, Order, 1970.] while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it so laid or the session immediately following [the legislature] [the words 'each House of' omitted by Adaptations of Punjab Laws, Order, 1970.] agree in making any modification in the rule or [the legislature] [Substituted for the words 'both House' by Adaptations of Punjab Laws, Order, 1970.] 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.
