Section 14(3) in State Commission for Scheduled Castes Act, 2018
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before State Legislative Assembly while it is in session, for a total period of fourteen days, which may be comprised in one session or in two or more successive sessions. If before the expiry of the session in which it is so laid or the session immediately following the aforesaid House agree in making any modification in the rule or House 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, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
