Section 157(4) in West Bengal Co-operative Societies Act, 2006
(4)All rules made under this Act shall be laid before the State Legislature [ xxx ] [Omitted by section 20 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f. 6.2.2012, before omission it was as for not less than fourteen days.] as soon as they are made and shall be subject to such modification, if any, whether by way of repeal or amendment, as the State Legislature may make during the session in which they are laid or the session immediately following.
