Section 6(2) in The Maharashtra Official Languages Act, 1964
(2)Every rule made under this section shall be laid, as soon as may be, after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid in the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date of publication of a notification in the Official Gazette of such decision 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 to anything previously done or omitted to be done under that rule.NotificationsG. N., G. A. D., No. OFL-1066-(i)-M, dated 30th April, 1966 (M. G., Part IV-B, page 542) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Official Languages Act, 1964 (Maharashtra V of 1965), the Government of Maharashtra hereby appoints the 1st day of May 1966 to be the date on which the provisions of sections 4 and 6 of the said Act shall come into force.
