Section 77(2) in The Assam Reorganisation (Meghalaya) Act, 1969
(2)Every rule made under this section shall be laid as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty 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] [Substituted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 15-5-1986)], 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 of anything previously done under that rule.THE FIRST SCHEDULE(See sections 7, 16 and 26)FORMS OF OATHS OR AFFIRMATIONSIForm of oath or affirmation to be made by a candidate for election to the Legislative Assembly:--"I, A.B., having been nominated as a candidate to fill a seat in the Legislative Assembly of Meghalayado swear in the name of God/solemnly affirmthat I will bear true faith and allegiance to the Constitution of India as by law established and that I will uphold the sovereignty and integrity of India."IIForm of oath or affirmation to be made by a member of the Legislative Assembly:--"I, A.B., having been elected (or nominated) a member of the Legislative Assembly of Meghalayado swear in the name of God/soelmnly affirmthat I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India and that I will faithfully discharge the duty upon which I am about to enter."IIIForm of oath of office for a member of the Council of Ministers:--"I, A.B., do swear in the name of God/solemnly affirmthat I will bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will faithfully and conscientiously discharge my duties as a Minister for Meghalaya, and that I will do right to all manner of people in accordance with the Constitution and the law without fear or favour, affection or ill-will."IVForm of oath of secrecy for a member of the Council of Ministers:--"I, A.B., do swear in the name of God/solemnly affirmthat I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as a Minister for Meghalaya except as may be required for the due discharge of my duties as such Minister."THE SECOND SCHEDULE(See sections 33 and 36)AUTONOMOUS STATE LIST(See section 33(1))Matters with respect to which the Legislative Assembly has exclusive power to make laws.
