Section 3(3) in Pandit Bhagwat Dayal Sharma Post-Graduate Institute of Medical Sciences, Rohtak (Conditions of Service of Teachers) Act, 1986
(3)Every rule made by the State Government under this section shall be laid, as soon as may be, after such rule is made, before the House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session immediately following the session or the successive sessions aforesaid, House agrees in making any modification in such rule or the House agrees that such 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 previously done under that rule.
