Section 20 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
20. Power to make rules.
(1)The Government may, by notification, in the Official Gazette, make rules to carry out the purposes of this Act.(2)Every rule made by the Government under this Act, shall be laid, as soon as may be after it is made, before the House of the State Legislature, while it is in session, for a total period of ten 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, the House agrees in making any modification in the rules or the House agrees 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. However, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
