Section 12 in Himachal Pradesh Parliamentary Secretaries (Appointment, Salaries, Allowances, Powers, Privileges and Amenities) Act, 2006
12. Power to make rules.
(1)The State Government may, by notification published in the Official Gazette, make rules for carrying out the purpose of this Act.(2)Every rule made under this Act shall laid, as soon as may be after it is made, before the State Legislative Assembly, while it is in session, for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rule or agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be no effect, as the case may be, so, however, the any such modification or amendment shall be without prejudice to the validity of anything previously done under that rule.
