Section 14(3) in Tamil Nadu Payment of Salaries Act, 1951
(3)Every rule made under this Act shall, as soon as possible after it is made, be placed on the Table of the [legislative Assembly] [Vide Tamil Nadu Adaptation of Laws Order, 1987 (With effect from 1st November 1986).] and if, before the expiry of the session in which it is so placed on the next session of the Legislative Assembly agrees in making any modification in any such rule or the Legislative Assembly agrees 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.
