Section 10(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(2)All rules made under this section shall be laid as soon as may be after they are so made before the House of the Stale 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 sessions and if before the expiry or the session in which they are so laid or of the session immediately following, the House of the Slate Legislature makes any modification in any such rules or resolves that any such rule should not be madem, such rule shall thereafter have effect only in such modified from or be of no effect, as the case may be, so however, that any such codification or annulment shall be without prejudice to the validity of anything previously done thereunder.
