Section 51(3) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(3)All rules made under this Act shall be laid, as soon as may be after they areso made, before the House of the State Legislature, while it is in session, for a period ofnot less than fourteen days, which may comprise in one session or in two successivesessions and if before the expiry of the session in which they are so laid, or of thesession immediately following, the House of the State Legislature makes anymodification in any of such rules or resolves that any such rule should not be made,such rule shall thereafter have effect only in such modified form or be of no effect, asthe case may be, so however, that any such modification or annulment shall be withoutprejudice to the validity of anything previously done thereunder.
