Section 56 in The Himachal Pradesh Lokayukta Act, 2014
56. Laying of rules and regulations.
- Every rule and regulation made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly, while it is in session, for a total period of fifteen days which may be comprised in one session or in two or more successive sessions aforesaid, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid and if the Assembly agrees in making any modification in the rule or regulation, or if Assembly agrees that the rule or regulation should not be made, the rule or regulation 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 amendment shall be without prejudice to the validity of anything previously done under that rule or regulation.
