Section 25(3) in Andhra Pradesh Public Libraries Act, 1960
(3)[ Every rule made under this Act shall immediately after it is made, be laid before each House of the State Legislature if is in session and if it is not in session , in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session , in which it is so laid or the session immediately following both Houses agree in making any modification or in the annulment of the rule. The rule shall thereafter have effect only in such modified form or shall stand annulled 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.] [Substituted by Andhra Pradesh Act No. 17 of 1964.]
