Section 18(3) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(3)Every rule made under this Section shall be laid as soon as may be after it is made before [* * *] [The words 'each House of' omitted by the Adaptation of Punjab Laws Order, 1970] the State Legislative while it is in session for a total period of ten days, which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is laid or the session immediately following, [the legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] 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.
