7. In section 70, for sub-section (3) the following sub-section shall be substituted, namely:-
"(3) Every rule made under this Act as extended to the Union Territory of Chandigarh 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 30 days which may be comprised in one session or in tow or more successive sessions, and if, before the expiry of the session, immediately following the session or successive sessions aforesaid, both Houses agree in making any modification in the rule, or both the Houses agree that the rule should not be made, the rules shall thereafter have effect only in such modified form or be validity of anything previously done or omitted to be done under that rule."
