Section 23 in Bihar Integrated Check-Post Authority Act, 2011
23. Rules, Regulations and Notifications to be laid before the Legislature.
- Every rule and every regulation made or notification issued under this Act shall be laid, as soon as may be after it is made, before the Legislature, while it is in session, for a total period of fourteen days which may 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 or the successive sessions aforesaid, Legislature agree in making any modification in the rule, or notification, as the case may be, or agree that the rule, regulation or notification, as the case may be, should not be made or issued, the rule, regulation or notification 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, regulation or notification.
