Section 24A(1) in The Orissa General Clauses Act, 1937
(1)All rules made by the State Government under an Orissa Act shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and it during the said period the State Legislature makes modifications, if any, therein the rules shall thereafter have effect only in such modified form, so, however, that such modification shall be without Prejudice to the validity of anything previously done under the rules.
