Section 40(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
(3)Every rule under this section shall be laid as soon as may be after it is made before [the House] [Substituted by Haryana Adoption of Laws Order 1968.] the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, [the House] [Substituted by Haryana Adoption of Laws Order 1968.] agrees in making any modification in the rule or [the House] [Substituted by Haryana Adoption of Laws Order 1968.] agrees 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.The Schedule(see Section 15)Principles for Determination of the Net Average Monthly Income
