Section 21(2) in Himachal Pradesh State Commission For Women Act, 1996
(2)Every rule made under this Act, shall, as soon as possible, after it is made or issued, be laid on the table of the Legislative Assembly and if, before the expiry of the Session in which it is so laid or the next session, the Assembly makes any modification in any such rule or notification or the Assembly decides that 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 or omitted to be done under that rule.
