The Freedom of Information Act, 2002
20. Laying of rules.-
- Every rule made by the Central Government under this
Act 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 immediately
following the session 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.
- Every rule made under this Act by a State Government shall be
laid, as soon as may be after it is notified, before the State Legislature.
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