Any power to make rules conferred by this Act is subject to the condition of the rules being made after previous publication:Provided that the Central Government may, in the public interest, by order in writing dispense with the condition of previous publication in any case.][14-A. Laying of rules before Parliament.-Every rule made under this Act shall be laid as soon as may be after it is made before each House of Parliament while it is in session [for a total period of thirty 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,] both Houses agree in making any modification in the rule, or both Houses 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 anything previously done under that rule.]
