Section 16(3) in The Delhi Minorities Commission Act, 1999
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi, while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the sessions immediately following the session or the successive aforesaid, the House agrees in making any modification in the rule, or the House agrees that the rule should not be made, the rule shall there after have effect only in such modified form or be of no effect, ad the case may be without prejudice to the validity of anything previously done under that rule.
