Section 55(3) in The Haryana Electricity Reform Act, 1997
(3)Every rule made under this Section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of thirty days and if before the expiry of the above period of the State Legislature agrees in making any modification in the rule, the rule shall thereafter have the effect only in such modified form, however that any such modification shall be without prejudice to the validity of anything previously done under that Rule.
