Section 42 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
42. Rules and regulations to be laid before the House of the State Legislature.-
Every rule and regulation made under this Act shall be laid, as soon as may be after it is somade, before the House of the State Legislature, while it is in session, for a period of not lessthan fourteen days which may be comprised in one session or in two or more successivesessions and if before the expiry of the session in which it is so laid or of the sessionsimmediately following, the House of the State Legislature makes any modification in the ruleor regulation or resolves that the rule or regulation should not be made, the rule or regulationshall 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 thevalidity of anything previously done thereunder.
