Section 7 in The Punjab Aided Schools (Security of Service) Act, 1969
7. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)Every rule made under this section shall be laid as soon as may be after it is made, before [ - ] [The words 'each House of' omitted by the Adaptation of Punjab Laws Order, 1970.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or two successive sessions and if before expiry of the session in which it is so laid or the session immediately following, [the Legislature] [Substituted for the words 'both Houses' by ibid.] agree in making any modification in the rule of [the Legislature] [Substituted for the words 'both Houses' by ibid.] 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.
