Section 40(3) in The Protection of Human Rights Act, 1993
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, 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, both Houses agree in making any modification in the rule or both Houses agree that the 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.[40-A. Power to make rules retrospectively. [Inserted by Act 49 of 2000, Section 2 (w.e.f. 11.12.2000).]- The power to make rules under clause (b) of sub-section (2) of section 40 shall include the power to make such rules or any of them retrospectively from a date not earlier than the date on which this Act received the assent of the President, but no such retrospective effect shall be given to any such rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.][40-B. Power of Commission to make regulations. [Inserted by Act 43 of 2006, Section 18 (w.e.f. 23.11.2006).]
