Section 17(2) in Bihar State Public Records Act, 2014
(2)Every rule made under this Act, as soon as it is made, will be presented before each House of 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, both Houses agree in making any modification in the rule, then thereafter, the rule will be effective in the above said changed manner. However if the both Houses before prorogation agree that the rule should not be made, the rule shall, thereafter have no effect. However, any such modification or annulment of the rule shall not affect validity of anything previously done under that rule.
