Section 73(2) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
(2)Every notification or order issued under this Act shall, as soon as possible, after it is issued, be placed on the Table of the Legislative Assembly, and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any notification or order, or the Assembly decides that the notification or order should not be issued the notification or 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 notification or order.
