Section 11(3) in Manipur Public Servants' Personal Liability Act, 2006
(3)all rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the State Legislature, while it is In session, for a total period of fourteen days which may be comprised in one session or two or more successive sessions, and If, before the expiry of the session Immediately following the session or Successive session aforesaid, the State Legislature agree in making any modification in the rules or order or agree that the rule or order should not be made, the rules or order 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 or order.
