Section 16 in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
16. Power to Make Rules.
(1)The Government may by notification make Rules for carrying out all or any of the purposes of this Act.(2)Every rule made under this Act shall be, immediately after it is made be laid before the Legislature of the State if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the Legislature of the State agrees in making any modifications in the rule or in the annulment of the rule, the rule shall from the date on which the modification or the annulment is notified, have effect only in such modified form or shall stand annulled 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 the rule.
