(1)Every power to make rules given by this Act is subject to the condition of the rules being made after previous publication.(2)All rules made under this Act shall be published in the Official Gazette, and shall, unless some later date is appointed, come into force on the date of such publication.(3)All rules made under this Act [* * *] [Omitted words 'by the Central Government' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] by any [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] shall be laid for not less than fourteen days before [* * *] [Omitted words 'Parliament or' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] [the State Legislature] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the Legislature of a Part A State' (w.e.f. 1.4.1951).], [* * *] [Omitted words 'as the case may be' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] as soon as possible after they are made, and shall be subject to such modifications [as [* * *] [Substituted for the words 'as the Legislature' by A.L.O., 1950.] such Legislature] may make during the session in which they are so laid.(4)[ Every rule made by the Central Government under this Act 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 thirty days which mat 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 or both Houses 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.] [Inserted by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).]
