Section 59(3) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(3)All rules made under this section shall be laid for not less than thirty days before the Legislative Assembly as soon as possible after they are made, and shall be subject to such modification, if any, whether by way of repeal or amendment, as the Legislative Assembly may make during the session in which they are so laid, or the session immediately following and if the Legislative Assembly makes any modification in the rule by way of amendment or repeal, 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 repeal shall be without prejudice to the validity of anything previously done under that rule.
