Section 84(4) in The Bombay Public Trusts Act, 1950
(4)[ All rules made under this Act shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following. The modifications so made shall be published in the Official Gazette and shall take effect on and from the date of their publication.]
