Section 15 in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
15. Power to make rules.
(1)The Government may, by notification, make rules for carrying out all or any of the purposes of this Act.(2)Every rule made under this section shall immediately after it is made be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session, or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, 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.
