Section 38(5) in The Industrial Disputes Act, 1947
(5)[ Every rule made by the Central Government under this section shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in ] [Inserted by Act 36 of 1964, Section 20 (w.e.f. 19.12.1964). ][two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid] [ Substituted by Act 32 of 1976, Section 5, for certain words (w.e.f. 5.3.1976).][, both Houses agree in making any modification in the rule, or both Houses 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; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.] [Inserted by Act 36 of 1964, Section 20 (w.e.f. 19.12.1964). ]
