Notification of rule and regulations and rule and regulations to be published in the Gazette.(a)Every rule and regulation framed under this Act shall be published in the Gazette.(b)All rules and regulations made by the Government under this Act, shall be laid as soon as may be after they are made, before each House of the State Legislature while it is in session, for a total period of thirty days, which may be comprised in one session or in two or more successive sessions and if, before the expiry of any or first session of successive session as the case may be, in which it is so laid , both Houses agree in making any modification in the rule or regulation or both Houses agree that the rule or regulation 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 done under that rule or regulation.
