Section 22(3) in The Orissa Industrial Housing Act, 1966
(3)All rules made under this section shall, as soon as may be after they are made, be laid before the State Legislature for a total period of 14 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 rules shall thereafter have effect only in such modified form; so however that such modifications shall be without prejudice to the validity of anything previously done under the rules.
