Section 74(3) in The East Punjab Children Act, 1949
(3)The power to make rules under this Act shall be subject to the condition of previous publication and to the further condition that the rules so made -(a)shall be laid before the [State Legislative Assembly] [Substituted for the word 'Provincial' by the Adaptation of Laws (Third Amendment Order, 1951.] for one month previous to its session;(b)shall be liable to be modified or annulled by a resolution of the [State Legislative Assembly] [Substituted for the words 'Provisional legislature' by the Adaptation of Laws (Third Amendment Order, 1951.] at the said next session.
