Section 3(5) in Kerala Construction Workers' Welfare Fund Act, 1989
(5)The scheme framed under this Act or any modification thereto made under section 15 shall be laid, as soon as may be, after it is framed or modified, as the case may be, before the 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 if before the 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 if before the expiry of the session in which it is so laid or the session immediately following, the legislative assembly makes any modification in the scheme or decides that any provision of the sc scheme should not be made, the scheme 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 the scheme.
