Section 15(3) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(3)All rules made under this 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 if during the said period the State Legislature makes modification, 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.
