Section 24A in The Orissa General Clauses Act, 1937
24A. [ Provision for laying of rules before the State Legislature. [Inserted vide Orissa Act No. 12 of 1976.]
(1)All rules made by the State Government under an Orissa Act shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and it during the said period the State Legislature makes modifications, if any, therein the rules shall thereafter have effect only in such modified form, so, however, that such modification shall be without Prejudice to the validity of anything previously done under the rules.(2)Where any Central Act, in force in or applicable to the State of Orissa and relating to matters with respect to which the State Legislature has powder to make laws for the State, confers power on the State Government to make rules thereunder, then subject to any express provision to the contrary in such Act, the provisions of Sub-section (1) shall, so far as may be, apply to the rules made by the State Government in exercise of that power.]
