Section 21(3) in Assam Forest Protection Force Act, 1986
(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly of Assam while it is in session for a total period of 30 days which may be comprised in one session or two successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the State Assembly agrees in making any modification in the rule or agrees that the rules should not be made, the rules 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.
