Section 67 in Gorkhaland Territorial Administration Act, 2011
67. Power to make rules.
(1)The Government may make rules providing for any matter which under any provision of this Act is required to be prescribed or to be provided for by rules.(2)Every rule made under this section or under section 20 shall be laid as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the State Legislature agrees in making any modification in the rule or the State Legislature agrees that the rules 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.
