Section 12 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
12. Laying of rules and orders.
- Every order issued under section 9 and rules made under section 11 shall be laid, as soon as may be after it is issued or made, before the Legislative Assembly while it is in session for a total period of not less than ten days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule, or as the case may be, in the order, or decides that the rule or the order, as the case may be, should not be issued or made, the rule or as the case may be, the order, 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 previously done under that rule or as the case may be, under that order.
