Section 47(2) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
(2)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 comprised in one session or in two successive session and if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification if any of such rules or resolves that any such rules should not be made, such rules 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 there under.
