Section 2(2) in The Punjab State Legislature Officers, Ministers and Members (Medical Facilities) Act, 1965
(2)Every rule made under sub-section (1) shall be laid as soon as may be after it is made before [-] [Omitted by the Adaptation of Punjab Laws Order, 1970.] 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 successive sessions, and, if before the expiry of the session in which it is so laid, or the session immediately following, [the legislature] [Substituted by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [Substituted by the Adaptation of Punjab Laws Order, 1970.] agree 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, so however, that any such modification or annulment shall be without prejudice to the validity of any thing previously done under that rule.Form VIII
