(3)Every rule made under this Act shall be laid as soon as may be after it is made, before the State Legislature while it is in seisin for a total period of fourteen days, which may be comprised in one or more sessions, and if during the said period, the State Legislature makes modifications, if any, therein the rules shall thereafter have effect only in such modified form; so however, that any such modification shall be without prejudice to the validity of anything previously done under that rule.
