(3)Every rule made under this Act, shall, immediately after it is made, be laid down before the Legislative Assembly of the State, if it is in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following the Legislative Assembly agrees in making any modification in the rule or decides that the rule 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 with out prejudice to the validity of anything previously done under that rule.
