Section 56 in The Orissa Electricity Reform Act, 1995
56. Rules and regulations to be laid.
- Every rule and regulations made under this Act shall, as soon as may be after it is made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State legislature makes modifications, if any, therein, the rule or regulations shall, thereafter, have effect only in such modified form, so however, that such modification shall be without prejudice to the validity of anything previously done under that Rule or regulation.Chapter-XIV Effect on Existing Central Law
