24A. [ Laying of rules on table of Assembly. [Inserted by Section 5 of M.P. Act No. 6 of 1960.]
- Where, in any Madhya Pradesh Act, it is directed that a rule shall be laid on the table of the Legislative Assembly, then such rule shall be laid, as soon as may be after it is made, before the Legislative Assembly for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session in which the said period expires the Legislative Assembly adopts a resolution that such a rule should not be made or that any modification be made therein, the rule shall thereafter be of no effect or have effect only in the modified form, as the case may be :Provided that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
