Section 33 in Bihar Delegated Legislation Provisions Act, 2013
33. Bihar Khadi & Village Industries Act, 1956 (Bihar Act 23, 1956). - The following new sub-section (3) shall be added after sub- section(2) of the section 33 of the said 1956:-
"(3) Every Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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 or anything previously done under the rule".
