Section 12 in The Haryana Staff Selection Commission Act, 2004
12. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules for laying down the procedure required to be followed by the Commission and to regulate its functioning.(2)Every rule made under this section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of 10 days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the House agrees in making modification in the rule or the House agrees that the rule should not be made, the rules 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.
