Section 13 in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
13. Power to make rules.
(1)The State Government may, by notification in the Gazette, make rules to carry out the purposes of this Act.(2)All rules made under this Act shall as soon as may be after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than fourteen days, extending in its one session or more than one successive sessions, and shall, unless some latter date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
