LexThe HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
Himachal Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
ARRANGEMENT OF SECTIONS
Sections:
CHAPTER-I
PRELIMINARY
1. Short title and commencement.
2. Definitions.
CHAPTER-II
BOVINE BREEDING AUTHORITY
3. Constitution of the Authority.
4. Headquarter of the Authority.
5. Meetings of the Authority.
6. Functions of the Authority.
7. Experts and other personnel of the Authority.
8. Jurisdiction and powers of the Authority.
CHAPTER-III
REGISTRATION OF SPERM STATIONS AND SEMEN
BANKS AND CERTIFICATION OF BULLS AND
TRAINED ARTIFICIAL INSEMINATION WORKERS
9. Registration of sperm stations.
10. Registration of semen banks.
11. Certification of bulls.
12. Certification of trained artificial inseminati on workers.
13. Regulation of sale of semen.
14. Issue of duplicate registration certificate.
15. Revocation of certificate of registration.
16. Appeal.
CHAPTER-IV
POWERS OF THE AUTHORITY
17. Power to inspect, search and seizure.
2 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
18. Maintenance and submission of records.
19. Power to give directions.
20. Power to make application to Courts for restra ining
apprehended bovine breeding activities in contraven tion of
this Act.
CHAPTER-V
OFFENCES AND PENALTIES
21. Penalties.
22. Cognizance of offences.
CHAPTER-VI
MISCELLANEOUS
23. Report of Recognized Laboratory.
24. Local Authorities to assist.
25. Reports.
26. Experts, officers and officials of the Authori ty to be public
servants.
27. Bar on jurisdiction.
28. Protection of action taken in good faith.
29. Power to remove difficulties.
30. Power to make rules.
___________
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
(ACT NO. 7 OF 2019
)1
(Received the assent of the Governor on the 10 th April, 2019 and was
published both in Hindi and English in the Rajpatra (e-Gazette), Himachal
Pradesh, dated 24 th April, 2019, pp.647-670).
An Act to provide for improvement of bovines by reg ulating bovine
breeding activities including use of bovine breedin g bulls for
production of bovine semen, processing, storage, sa le and
distribution of bovine semen, and artificial insemi nation and any
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons see the Rajpatra (e-Gazette), Himachal Pradesh, dated 15 th February,
2019, pp. 8354 and 8364-8365.
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 3
other breeding activity in bovines in the State of Himachal
Pradesh and for the matters connected therewith or incidental
thereto.
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the
Seventieth Year of the Republic of India as follows
CHAPTER-I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the
Himachal Pradesh Bovine Breeding Act, 2019.
(2) It shall come into force on such date as the St ate Government
may, by notification 1 in the Rajpatra (e-Gazette), Himachal Pradesh, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “artificial insemination” means the technique and procedure
used for depositing bovine semen into the mature fe male
reproductive tract by artificial means;
(b) “Authority” means the Bovine Breeding Authorit y constituted
under section 3;
(c) “authorized inseminator” means a Veterinarian or Para
Veterinarian or trained artificial insemination wor ker to be
certified by the Authority in such manner, as may b e
prescribed;
(d) “bovine” means a cow, cow-bull, cow-heifer, bu ffalo,
buffalo-bull and buffalo heifer;
(e) “bovine breeder” means any person or organizat ion or firm or
agency engaged in bovine breeding activities;
(f) “bovine breeding” means breeding activities in bovines that
includes the use of bovine bulls, semen or embryos;
(g) “Breeding Policy” means the Livestock Breeding Policy, duly
notified by the Government to promote breeding and
development of livestock, especially of bovines in the State;
(h) “certified bull” means a bovine bull certified by the Authority,
which is kept for semen production for a particular bovine
breed and meets the standards, as may be prescribed;
1. Act came into force from 1 st December, 2019 vide Notification No. AHY-A(3)-
3/2018, dated 22 nd November, 2019, published in the Rajpatra (e-Gazet te),
Himachal Pradesh, dated 22 nd November, 2019, p. 8103.
4 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
(i) “Chairperson” means the Chairperson of the Aut hority;
(j) “embryo” means a structure developed as a resu lt of fusion of
bovine male and female gametes;
(k) “expert” means an expert who fulfills the requ irements, as
may be specified by the Authority;
(l) “Government” or “State Government” means the G overnment
of Himachal Pradesh;
(m) “misbranded semen” means a semen whose Deoxyri bonucleic
Acid profile does not match with Deoxyribonucleic A cid
profile of the bull, mentioned in the record of sem en bank or
semen straw;
(n) “Para-Veterinarian” means Chief Veterinary Pha rmacist,
Animal Husbandry Assistant, Veterinary Pharmacist o r Gram
Panchyat Veterinary Assistant;
(o) “pedigree” means genealogical information show ing the
ancestral line of the bull /dam;
(p) “person” means any Firm, Limited Liability Par tnership
(LLP), Company, Institution, Non Governmental
Organization, Breeder’s Association, Trust, Departm ent of
Central or State Government, Co-operative Society o r any
other agency/artificial juridical person;
(q) “premises” means any place, land, yard, buildi ng or any other
site that is used for semen production, processing, storage,
transport, distribution, trade or utilization;
(r) “prescribed” means prescribed by rules made un der this Act;
(s) “Recognized Laboratory” means the Regional, St ate or
National level laboratory, duly authorized by the Authority;
(t) “Registrar” means the Registrar of the Authori ty;
(u) “semen” means the semen or sex sorted semen of cow bull or
buffalo bull in any form;
(v) “semen bank” means a premises where the bovine semen is
stored for trading or distribution;
(w) “services” means any of the bovine breeding se rvices, as may
be specified by the Government;
(x) “sperm station” means a premises, where a faci lity is set up
for production, processing and storage of bovine semen;
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 5
(y) “sub-standard semen” means semen or semen stra ws that do
not meet the standards, as may be prescribed; and
(z) “Veterinarian” means a registered veterinary p ractitioner as
defined in the Indian Veterinary Council Act, 1984 (Central
Act No. 52 of 1984).
CHAPTER-II
BOVINE BREEDING AUTHORITY
3. Constitution of the Authority.- (1) The Government shall, by
notification in the Rajpatra (e-Gazette), Himachal Pradesh, constitute an
Authority to be known as the Bovine Breeding Authority.
(2) The Authority shall consist of the following namely:-
(a) Director, Animal Husbandry Department,
Himachal Pradesh
Chairperson;
(b) Director, Indian Veterinary Research
Institute Izatnagar or his representative (not
below the rank of Principal Scientist)
Member;
(c) Joint Commissioner, Animal Husbandry,
Department of Animal Husbandry, Dairying
and Fisheries, Ministry of Agriculture and
Farmer’s Welfare, Government of India
Member;
(d) Dean or its representative not below the rank
of Professor, Dr. G.C. Negi College of
Veterinary and Animal Sciences, Chaudhary
Sarwan Kumar Himachal Pradesh Krishi
Vishvavidyalaya Palampur, District Kangra
Member;
(e) Eminent veterinarian to be nominated by the
Government
Member;
(f) Eminent bovine breeder to be nominated by
the Government
Member;
(g) Joint Director (Headquarter) Animal
Husbandry Department, Himachal Pradesh
Member; and
(h) Joint Director (Special Livestock Breeding
Programme) Animal Husbandry Department,
Himachal Pradesh
Member-
Secretary.
(3) The affairs of the Authority shall be managed and administered by
the Member Secretary.
6 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
(4) The Authority shall draw-up a consultative pane l of experts
consisting of not more than nine members. Out of th e panel of experts, the
Authority shall form Committee(s) of not more than three members which
shall perform such functions, as may be required by the Authority. The
members of such Committee(s) shall be entitled for such honorarium,
travelling allowance and daily allowance, as may be prescribed.
4. Headquarter of the Authority.- The Headquarter of the Authority
shall be at the office of the Director, Animal Husb andry Department,
Himachal Pradesh.
5. Meetings of the Authority.- (1) The Authority shall meet at such
time and place as the Member-Secretary may determin e in consultation with
the Chairperson and shall observe such procedure wi th regard to the
transaction of its business at such meetings, as may be prescribed.
(2) The quorum necessary for the transaction of bus iness at a meeting
shall be four members.
6. Functions of the Authority.- As provided in this Act and the rules
made thereunder, functions of the Authority shall be as under,-
(a) to formulate and implement the Breeding Policy and services
in the State of Himachal Pradesh;
(b) to regulate the processing, storage, sale and use of semen or
embryos produced within or outside the State of Him achal
Pradesh or imported from any other country;
(c) to certify bovine bulls, which meet the standa rds, as may be
prescribed;
(d) to register sperm stations in the State of Him achal Pradesh as
per the provisions laid down in Chapter III of this Act;
(e) to register semen banks in the State of Himach al Pradesh;
(f) to certify the trained artificial insemination workers for
operating bovine breeding activities in the State o f Himachal
Pradesh through appropriate Standard Operative Proc edures
to be laid down by the Authority; and
(g) to perform such other functions concerning bov ine breeding,
as may be prescribed.
7. Experts and other personnel of the Authority.- The Authority
shall discharge its duties through the staff of Ani mal Husbandry Department,
Himachal Pradesh. It may also outsource or get on d eputation such number of
officers and experts with veterinary qualifications and experience, as may be
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 7
prescribed, as it may consider necessary for the ef ficient discharge of its
functions.
8. Jurisdiction and powers of the Authority.- (1) Subject to the
provisions of this Act and the rules made there under, the Authority shall have
jurisdiction all over the State of Himachal Pradesh in respect of bovine
breeding activities.
(2) For the discharge of the functions conferred on the Authority
under this Act, the Authority or any officer empowe red by it in this behalf,
shall have the power to obtain any required informa tion from any sperm
station or related person engaged in bovine breeding activities.
(3) The Authority shall have the power to give dire ctions requiring
any person in-charge of any premises, where any act ivity relating to bovine
breeding is carried out or who in its opinion is co ntravening any of the
provisions of this Act or the rules made there unde r, to furnish such
information and in such form, as may be specified by it.
CHAPTER-III
REGISTERATION OF SPERM STATIONS AND SEMEN
BANKS AND CERTIFICATION OF BULLS AND
TRAINED ARTIFICIAL INSEMINATION WORKERS
9. Registration of sperm stations.- (1) On and from the date of
commencement of this Act, no person shall establish and operate a sperm
station for production and storage of semen doses for artificial insemination or
production and transfer of embryos without obtainin g a certificate of
registration from the Authority.
(2) Any person who desires to establish and operate a new sperm
station, shall make an application for registration or renewal in such form and
manner along with such fee, as may be prescribed.
(3) The incharge of the existing sperm stations sha ll apply to the
Authority for grant of certificate of registration in such form and manner
along with such fee, as may be prescribed, within t hree months from the date
of commencement of this Act. They shall also declar e the current stock of
semen along with such other details as may be required in the form.
(4) Applicants intending to set-up a new sperm stat ion or the existing
sperm stations, who have submitted an application form along with prescribed
fee to the Authority, shall be issued a provisional certificate of registration to
meet the conditions specified in sub-section (6) of this section. The
provisional certificate of registration shall be va lid for a period of twelve
months. It may be extended for a further period of six months on the request
8 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
of the applicant, in writing. The Authority shall r eply within one month about
the status of extension.
(5) For the grant of certificate of registration fo r a new sperm station
or the existing sperm station, the applicant shall make a written request to the
Authority for inspection within the above twelve mo nths or the extended
period of six months, whichever applicable. The Aut hority shall thereupon,
send a committee of experts from the consultative panel for such inspection.
(6) The Authority, after satisfying itself that,-
(a) the sperm station,-
(i) has premises for the quarantine of bovine bull s, as may
be prescribed by the Authority or the Government of
India;
(ii) has premises for the rearing and housing of b ulls and the
collection, processing, quality control, storage,
distribution and quarantine of semen doses as may b e
prescribed by the Authority or the Government of In dia;
and
(iii) has premises for the storage of semen doses as may be
prescribed by the Authority or the Government of India;
(b) every bull, used in the sperm station for prod uction of semen
doses,-
(i) has tested negative to the tests as may be pre scribed by
the Authority or the Government of India,-
(a) prior to its entry to a quarantine station;
(b) during quarantine period at a quarantine stati on;
(c) during rearing at a rearing station; and
(d) at the sperm station;
(ii) conforms to breed characteristics of the perm itted breeds
only as may be specified in the breeding policy and
meets the minimum standards for various traits in t erms
of quantity and quality as may be specified by the
Authority or the Government of India and as modifie d
and notified from time to time;
(c) the sperm station shall maintains accurate det ails of the bull,
whose semen doses it would like to produce, store, sell,
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 9
distribute or proposes to distribute for artificial Insemination
in a format, as may be prescribed;
shall grant the certificate of registration to a ne w sperm station or the
existing sperm station clearly specifying the name and address of the sperm
station, registration number of the sperm station, unique Identification No. of
certified bulls to be used for semen production, na me of the incharge of the
sperm station and such terms and conditions, as it may deem fit.
(7) The certificate of registration granted to sper m station under this
section shall be valid for a period of two years from the date of its issue.
(8) The incharge of the sperm station shall, in suc h form and manner
along with such fee, as may be prescribed, apply for renewal of registration to
the Authority at least three months before the expi ry of the certificate of
registration. The Authority after satisfying itself that the conditions specified
in sub-section (6) with regard to certificate of re gistration have been adhered
to, shall renew the registration for a further peri od of two years, within three
months from the date of receipt of application. If the renewal certificate is not
issued within three months, approval shall be deeme d to have been accorded,
unless communicated otherwise.
(9) Any new bovine bull that meets the standards fo r semen
production shall not be inducted in the sperm stati on for semen production
without the prior approval and necessary certificat ion from the Authority.
Death/culling of certified bull shall be informed to the Authority.
(10) The Authority may, after giving the applicant an opportunity of
being heard and for reasons to be recorded in writing, refuse to grant or renew
the certificate of registration.
(11) The Authority shall send a Committee of expert s to inspect a
sperm station as and when desired, but at least onc e in a year, to ensure
compliance of the conditions specified in the certificate of registration.
10. Registration of semen banks.- (1) On and from the date of
commencement of this Act, no person shall establish and operate a semen
bank without obtaining a certificate of registration from the Authority.
(2) The certificate of registration referred to in sub-section (l) shall be
issued in such manner and subject to such conditions, as may be prescribed.
11. Certification of bulls .- (1) On and from the date of
commencement of this Act, no new sperm station shal l carry out semen
production from any bovine bull other than those certified by the Authority.
(2) The bulls shall be certified by the Authority i n such manner and
subject to such conditions, as may be specified by the Government.
10 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
(3) The Authority shall generate a Unique Identific ation Number for
each certified bull and it shall be mandatory for t he sperm stations to tag this
Unique Identification Number securely and permanent ly to the certified bulls
at all times.
12. Certification of trained artificial inseminatio n workers.- The
trained artificial insemination workers shall be ce rtified by the Authority in
such manner and subject to such conditions, as may be specified by the
Government.
13. Regulation of sale of semen.- (1) None shall sell or distribute or
gift or transfer the semen/embryo to any person other than a person, as may be
authorized by the Authority.
(2) No semen/embryo produced outside the State of H imachal
Pradesh shall be allowed into the State of Himachal Pradesh to be sold,
distributed or gifted for artificial insemination/t ransfer, except with the prior
approval of the Authority, to be granted in such ma nner and subject to such
conditions, as may be prescribed.
(3) No semen/embryo shall be imported for artificia l insemination/
transfer in to the State of Himachal Pradesh from a ny other country, except
with the prior approval of the Authority, to be gra nted in such manner and
subject to such conditions, as may be prescribed.
14. Issue of duplicate registration certificate.- In case a certificate
of registration or a certificate of renewal issued under this Act is defaced, lost
or destroyed, the Authority, may, upon satisfaction , grant a duplicate
certificate to the applicant on payment of such fee, as may be prescribed.
15. Revocation of certificate of registration.- If the Authority is
satisfied, either on a reference made to it in this behalf or on the basis of
inquiry report of a Committee of experts constitute d by the Authority or
otherwise that,-
(a) the certificate of registration granted by it under this Act to a
sperm station has been obtained by misrepresentatio n of facts
or fraud; or
(b) the holder of the certificate of registration has, without
reasonable cause, failed to comply with the terms a nd
conditions subject to which the certificate had been granted or
has contravened any of the provisions of this Act o r has not
complied with such conditions, as may be prescribed;
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 11
then, without prejudice to any other proceedings to which the holder of the
certificate may be liable under this Act, the Autho rity, may, after giving the
holder of the certificate of registration an opportunity to show cause,-
(i) revoke the certificate of registration or rene wal thereof
and shall take such steps against such person, as m ay be
prescribed; or
(ii) suspend the certificate of registration or re newal till the
holder of the certificate complies with all the req uired
conditions to the satisfaction of the Authority; or
(iii) take an undertaking from the holder of the ce rtificate of
registration, to comply with the provisions of this Act.
16. Appeal.- (1) Any person aggrieved by an order of the Author ity
refusing to grant or renew a certificate of registr ation or revoking or
suspending the certificate of registration under the provisions of this Act, may
file an appeal before the Appellate Authority, who shall be the Administrative
Secretary of the Department of Animal Husbandry, Himachal Pradesh.
(2) The Appellate Authority, after giving a reasona ble opportunity of
being heard to the applicant, shall decide the appe al, as expeditiously as
possible, but within three months from the date of receipt of the appeal.
CHAPTER-IV
POWERS OF THE AUTHORITY
17. Power to inspect, search and seizure.- (1) The Authority or
members of the Committee of experts authorised by i t in this behalf, with a
view to ensure compliance with the terms and condit ions of the certificate of
registration or any provisions of this Act, or for the purpose of inspection and
inquiry, may,-
(a) enter, inspect and cause or conduct search of any premises in
which it has reason to believe that any activity in
contravention of the provisions of this Act is goin g on or
there is any contravention of any of the provisions of this Act
or rules made thereunder or the holder of certifica te is doing
activities in violation of the terms and conditions specified in
the certificate of registration issued under this Act; and
(b) collect samples of semen, blood or any other m aterial used in
semen production from the premises of any sperm station and
have such samples analyzed from a recognized laboratory. All
the stock of the semen which is from uncertified bu ll shall be
12 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
destroyed immediately and semen processing equipment shall
be sealed.
(2) The provisions of the Code of Criminal Procedur e, 1973 (2 of
1974) relating to search and seizure shall, as far as may be, apply to search,
seal and seizure under sub-section (1).
18. Maintenance and submission of records.- (1) Every person who
holds a certificate of registration under this Act shall maintain such books,
accounts and records relating to his business transactions in such form, as may
be specified by the Authority in this behalf.
(2) Every person who holds a certificate of registr ation for a sperm
station/semen bank shall submit to the Authority, a n annual report, in
duplicate, in respect of the sperm station/semen ba nk in such form, as may be
prescribed and with respect to new bulls proposed f or certification whose
semen is to be put on use in such form, as may be prescribed.
19. Power to give directions.- Notwithstanding anything contained in
any other law, but subject to the provisions of thi s Act, and to any directions
that the Government may give in this behalf, the Authority, may in exercise of
its powers and performance of its functions under t his Act, issue any
directions in writing to any person, officer, or au thority, and such person,
officer or authority, as the case may be, shall be bound to comply with such
directions. The powers to issue directions under th is section shall include the
power to direct,-
(a) the closure, prohibition or regulation of any operation,
process or activity related to bovine breeding; or
(b) the stoppage or regulation of supply of electr icity, water or
any other service.
20. Power to make application to Courts for restrai ning
apprehended bovine breeding activities in contraven tion of this Act.- (1)
Where it is apprehended by the Authority, that any person, firm, company or
Non-Governmental Organization is engaged in the bov ine breeding services
or trading and supply of semen/embryo in contravent ion of the provisions of
this Act or rules made there under, the Authority o r any officer authorized by
it, may file a complaint in the Court of Judicial M agistrate First Class for
restraining the said person from carrying out the said activity.
(2) On receipt of an application under sub-section (1), the Court may
pass an order restraining any such person, to carry out the said activity or give
such directions or pass such order as it may deem fit.
THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019 13
CHAPTER-V
OFFENCES AND PENALTIES
21. Penalties.- (1) Any person who contravenes or violates any
provision of this Act or rules made thereunder, sha ll be punished with a fine
of one lakh rupees which can be extended to five la kh rupees or with rigorous
imprisonment upto three years, or both.
(2) The fine so imposed, may be recovered from the person
concerned, as arrears of land revenue.
22. Cognizance of offences.- (1) No court shall take cognizance of
any offence punishable under this Act, except on a complaint made by the
Authority or any officer authorized by it in this behalf.
(2) No Court inferior to that of a Judicial Magistrate of the First Class
shall try any offence punishable under this Act.
(3) No prosecution for offences punishable under th is Act shall be
instituted, except with the prior sanction of an officer authorized in this behalf
by the Authority, by notification.
(4) Production, possession, distribution, sale, tra nsfer in any form,
import-export or use of unauthorized semen or misbr anded or sub-standard
semen shall be a cognizable offence under this Act.
CHAPTER-VI
MISCELLANEOUS
23. Report of Recognized Laboratory.- Any document purporting to
be a report duly issued by a recognized laboratory may be used as evidence of
the facts stated therein in any proceedings under this Act.
24. Local Authorities to assist.- All the local Authorities as may be
prescribed shall render such help and assistance an d furnish such information
to the Authority, as it may require for discharge o f its functions and shall
make available for inspection and examination such records or documents, as
may be necessary.
25. Report.- The Authority shall furnish to the Government such
reports, statistics, and other information with res pect to its funds, activities or
policies as required by the Government, from time to time.
26. Experts, officers and officials of the Authorit y to be public
servants.- All experts, officers and officials of the Authorit y, when acting or
purporting to act in pursuance of any of the provis ions of this Act and the
14 THE HIMACHAL PRADESH BOVINE BREEDING ACT, 2019
rules made thereunder shall be deemed to be public servants within the
meaning of section 21 of the Indian Penal Code, 1860 (45 of 1860).
27. Bar on jurisdiction.- No civil court shall have any jurisdiction in
any matter, in respect of which the Government or a ny other person or
authority is empowered by this Act to take cognizan ce, and dispose it of and
the manner in which the Government or such person or authority may exercise
any power, vested in it or him by or under this Act.
28. Protection of action taken in good faith.- No suit or other legal
proceedings shall lie against any member, officer or officials, of the Authority
in respect of anything which is in good faith and p ublic interest, done or
intended to be done in pursuance of this Act or the rules made there under.
29. Power to remove difficulties.- (1) If any difficulty arises in
giving effect to the provisions of this Act, the Go vernment may, by an order
published in the Rajpatra (e-Gazette), Himachal Pra desh, make such
provisions not inconsistent with the provisions of this Act as may appear to be
necessary for removing the difficulty.
(2) The Government may issue such guidelines to the Authority as it
deems fit for the purpose of implementation of the provisions of this Act.
30. Power to make rules .- (1) The Government may, by notification
in the Rajpatra (e-Gazette), Himachal Pradesh, make rules for carrying out the
purposes of this Act.
(2) In particular and without prejudice to the gene rality of the
foregoing powers, the Government may make such rule s, as may provide for
any other matter which has to be or may be prescribed.
(3) All the rules made under this Act shall be laid , as soon as may be,
after they are so made, before the State Legislativ e Assembly, while it is in
session, for a period of not less than fifteen 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 sessions immediately following, the
Legislative Assembly makes any modification in any of such rules, or agrees,
that any such rules should not be made, the such ru les shall thereafter have
effect only in such modified form or be of no effec t, as the case may be,
however, that any such modification or annulment sh all be without prejudice
to the validity of anything previously done.
__________