Section 31(2) in Sikkim Medical Registration Act, 2005
(2)Every rule made under this Section shall be laid as soon as maybe after it is made, before the State Legislature while it is in session, and if, before the expiry of the session in which it is so laid, agree in making any modification in the rule or agree that the rule shall not be made, the rule made thereafter have effect only in such modified form or be of no effect, as the case may be however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
