Section 15(3) in Manipur State Commission For The Scheduled Tribes Act, 2014
(3)Every rule made under this Act 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 thirty 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 successive session aforesaid, the House agrees that in making modification in the rule or that the rule 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.
