Section 8 in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006
8. Rules to be laid before Legislature.
- Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of States Legislature, while it is in session and if the House agrees in making any modification in the rule or the House agrees that the should not be made, the 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 or anything previously done under that rule.
