Section 37(3) in Telangana Labour Welfare Fund Act, 1987
(3)Every rule made under this Act shall immediately after it is made, be laid before the [Legislature] [Substituted by G.O.Ms.No.6, Labour, Employment, Training and Factories (Labour) Department, dated 01.02.2016.] of the State if it is in session and if it is not in session in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the [Legislature] [Substituted by G.O.Ms.No.6, Labour Employment Training and Factories (Labour) Department, dated 01.02.2016.] agrees in making any modification in the rule of in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled as the case may be, so however that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
