Section 13(2) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
(2)Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or both Houses 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 done or any action taken previously under that Rule.
