Section 26A in Rajasthan General Clauses Act, 1955
26A. [ Laying of Rules before the State Legislature.
(1) All rules made by the State Government under a Rajasthan Act shall as soon as may be after they are made, be laid before the State legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes any modifications therein, the rules shall thereafter have effect only in such modified form without prejudice to the validity of anything previously done under the rules.(2)Where any Central Act, in force in or applicable to the State of Rajasthan and relating to matters with respect to which the State Legislature has power to make laws for the State, confers power on the State Government to make rules thereunder, then, subject to any express provision to the contrary in such Act, the provisions of sub-section (1) shall, so far as may be, apply to the rules made by the State Government in exercise of that power.] [Inserted by Rajasthan Act 1 of 1993 (Published in Rajasthan Gazette, Ex-Ord., 4(Ka) dated 30.1.1993 at Page 203).]
