8. Previous approval of State Legislature to issue of notifications and rules.
No notification under section 3 or rule under section 7 shall be issued by the State Government 3 , unless it has been laid in draft before 4 the Legislative Assembly of the State], and has been approved by a Resolution 5 of that Assembly], either with or without modification or addition, but upon such approval being given the notification or rule, as the case may be, may be issued in the form in which it has been so approved:Provided that if the State Legislature has two 2 Houses], the notification must be laid in draft before, and be approved by Resolutions of, both 2 Houses], either without modifications or additions, or with modifications or additions approved by both 2 Houses].]
