Section 63(4) in Andhra Pradesh Chit Funds Act, 1971
(4)Every rules made under this Act, shall immediately after its made be laid before each House of the State Legislature 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 , both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall form the date on which the modification or annulment is notified have effect only is 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 that rule.
