Section 22(3) in The Rajasthan State Commission for Women Act, 1999
(3)All rules made under this Act, shall be laid, as soon as may be, after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprised in one session or two successive sessions, and if, before the expiry of the session in which they are so laid or the session immediately following, the house of the State Legislature makes any modification in any such rules, or resolves that any such rule should not be made, such rule shall thereafter have effect 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 thereunder.
