Section 28(2) in The Bihar Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1977
(2)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature, while it is in session fora total period of fourteen days which may be comprised in one session or in two successive sessions and if, before expiry of the session in which it is laid or the session immediately following both Houses agree in making any modification in the rule or both Houses agree that they 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 rules.
