Section 33(3) in The U.P. Forests Corporation Act, 1974
(3)All rules made under this Act shall as soon as may be after they are made be laid before each House of the State Legislature while it is in session for a total period of not less than thirty days extending in its one session or more than one successive sessions, and shall, unless some later date is appointed take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so however that any such modifications or annulments shall be without prejudice to the validity of anything previously done thereunder.
