(3)Every rule made under this section 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 successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, 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.NotificationsNotification No. IHI-1093/63-559 (1)-H, dated 6th February, 1964. - In exercise of the powers conferred by Section 4 of the Bihar Anatomy Act, 1961 (Bihar Act VII of 1961), the Governor of Bihar is pleased to appoint the Sub-Divisional Officer in whose jurisdiction the case lies, to decide doubts or disputes as to whether the body of any deceased person is an unclaimed body.Notification No. IHI-1093/63-558 (1)-H, dated 6th February, 1964. - In exercise of the powers conferred by Section 3 of the Bihar Anatomy Act, 1961, (Bihar Act VII of 1961), the Governor of Bihar is pleaded to appoint the following persons as authorised officers:
