Section 40 in Sikkim Interpretation and General Clauses Act, 1977
40. Laying of rules before Legislative Assembly.
(1)Where any Sikkim law provides that any regulations or' rules made there under shall be laid before the Legislative Assembly, such regulations or rules shall be laid as soon as may be after they are made before the Legislative Assembly while it is in session, and if before the expiry of the session in which they are laid, or the next session immediately following, the Legislative Assembly resolves to make any modification in the regulations or the rules, or resolves that such regulations or rules shall not have effect, the regulations or the rules, as the case may be, shall thereafter have effect only in such modified form or of be of no effect, as the case may be, so, however, that any such regulation shall be without prejudice to the validity of anything previously done under such regulations or rules before such resolution.(2)Where regulations or rules required by any Sikkim law to be laid before the Legislative Assembly, are not laid before the Legislative Assembly in accordance with the provisions of sub-section (1), they shall, on the expiry of two successive sessions immediately following the publication of such regulations or rules, as the case may be, cease to have effect, without prejudice to the continued validity of anything previously done under such regulations or rules.
