Report No. 60
12.46. Recommendation.-
It may also be of interest to note here that Madhya Pradesh General Clauses Act1 makes specific provision for standardising the procedure to be followed, when any Madhya Pradesh Act directs that a rule be laid on the table of the Legislative Assembly.
1. Section 24A, Madhya Pradesh General Clauses Act.
12.47. We recommend that the new section should be as follows:-
Section 23B
23B. Rules to be laid before Parliament.- (1) Every rule made under any Central Act by the Central Government on or after the day of 1 shall be laid, as soon as may be after it is made, before each House of Parliament while it is in session for a total period of thirty days which, may be comprised in one session or in two or more successive sessions; and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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 without prejudice to the validity of anything previously done under that rule.
1. Insert date of commencement of amending Act.
(2) Modification.-Every such modification or annulment shall be published in the official gazette.
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