Section 28 in Bihar Delegated Legislation Provisions Act, 2013
28. The Bihar State Mela Authority Act, 2008 (Bihar Act 20, 2008). - The existing provision under Section 26 of said Act, 2008 shall be numbered as sub-section(1) and thereafter the following sub-section(2) shall be added:-
"(2) Every Rule and Regulation made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if , before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule and regulation or both Houses agree that the rule should not be made, the rule and 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 annulment shall be without prejudice to the validity of anything previously done under that rule ".
