Section 12(3) in Salaries and Allowances of Ministers (Manipur) Act, 1972
(3)Every Rule made under this Act shall be laid as soon as may be after it is made, before the Assembly while it is in session or a total period of not less than fourteen 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 laid or the sessions aforesaid, the Assembly makes any modification in the Rule or decides 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 amendment shall be without prejudice to the validity of anything previously done under that Rule.
