Section 21(3) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if during the said period, the House agrees in making any modification in the rule or the House agrees that the rule should be annulled and notifies such decision in the official Gazette the rule shall from the date of publication of such notification 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.
