Section 15(2) in Karnataka Ministers Salaries And Allowances Act, 1956.
(2)All rules made under sub-section (1) shall be laid, as soon as may be, after they are made, before each House of the State Legislature while it is in session for a total period of one month which may be comprised in one session or in two or more sessions and if, before the expiry of the said period, either House of the State Legislature makes any modification in the rules or directs that any rule shall not have effect and, if the modification or direction is agreed to by the other House, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.
