Section 28 in Assam Tribal Development Authority Act, 1983
28. Power to make rule.
- The Government shall have the power to make rules to give effect to the provisions of the Act as it may consider necessary :Provided that such rules shall be laid as soon as may be, after they are made, before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and it before the expiry of the session in which it is so laid, or in session immediately following.the Assam Legislative Assembly agreed in making any modification in the rule or the Assam Legislative Assembly agree that no rules should be made, the rules shall thereafter, have effect only in such modified form or be of no effect, as the case may Provided that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rules.
