Section 43(3) in Rajasthan Non-Government Educational Institutions Act, 1989
(3)All rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may be comprises in one session or in two successive session and if before the expiry of the session which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such rules or resolves that any such rule should not be made, such 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 thereunder.NotificationsNotification No. F. 7(73) Edu./Gr. 6/74, dated 15.10.1992 In exercise of the powers conferred by sub-section (3) of Section 1 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992), the State Government hereby appoints 1st January, 1993 as the appointed date for the commencement of the said Act.[Published in Rajasthan Gazette Part-I(B), dated 15.10.1992]
