LexThe Telangana Advocates Clerks Welfare Fund Act, 1992.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA ADVOCTES’ CLERKS WELFARE FUND ACT,
1992.
(ACT NO. 13 OF 1992.)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Advocates’ Clerks Welfare Fund.
4. Establishment of Welfare Fund Committee.
5. Disqualification and removal of nominated members of
the Welfare Fund Committee.
6. Resignation by elected member of the Committee and
filling up of casual vacancies.
7. Act of Committee not to be invalidated by defect etc.
8. Vesting and application of Fund.
9. Functions of the Committee.
10. Borrowing and investment of Funds.
11. Powers and duties of Secretary.
12. Printing, Custody and Distribution of the Andhra
Pradesh Advocates and their Clerks Welfare Fund
Stamp.
12-A. Apportionment of sale proceeds and the cost of printing
of stamps.
13. Recognition and Registration of Advocates’ Clerks
Association.
14. Duties of Advocates’ Clerks Associations.
15. Membership of the Fund.
15-A. Retired person is not eligible for membership.
2 [Act No. 13 of 1992]
16. Payment from the Fund on cessation of employment.
17. Group Life Insurance for members and other benefits.
17-A. Restriction on alienation, attachment etc; of interest of
member in Fund.
18. Meetings of the Committee.
19. Travelling and Daily Allowances to Members of
Committee.
20. Review.
21. Protection of action taken in good faith.
22. Bar of jurisdiction of Civil Courts.
23. Power to summon witnesses and take evidence.
24. Power to make rules.
THE TELANGANA ADVOCTES‟ CLERKS WELFARE FUND
ACT, 1992.1
ACT No. 13 OF 1992.
1. (1) This Act may be called the 2Telangana Advocates‟
Clerks Welfare Fund Act, 1992.
(2) It extends to the whole of the 2state of Telangana.
(3) It shall com e into force on such date as the
Government may, by notification, appoint.
2. In this Act, unless the context otherwise requires,-
(a) „Advocate‟ means a person whose name has been
entered in the State roll of Advocates prepared and
maintained by the Bar Council of Andhra Pradesh un der
section 17 of the Advocates‟ Act, 1961 and who is practising
as an advocate in the State of Andhra Pradesh;
(b) „Bar Association ‟ means an Association of
Advocates recognised by the Bar Council under section 13;
(c) „Bar Council ‟ means th e Bar Council of Andhra
Pradesh constituted under section 3 of the Advocates‟ Act,
1961 (Central Act 25 of 1961);
1. The Andhra Pradesh Advocates‟ Clerks Welfare Fund Act, 1992
received the assent of the Governor on the 15 th April, 1992. The said Act
in force in the combined State, as on 02.06.2014, has been adapted to
the State of T elangana, under section 101 of the Andhra Pradesh
Reorganisation Act, 2014 (Central Act 6 of 2014) vide. Telangana
Adaptation of Laws Order issued in G.O.Ms.No.45, Law (F) Department,
dated 01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
Short title, extent
and
commencement.
Definitions.
Central Act 25 of 1961.
Central Act 25 of 1961.
2 [Act No. 13 of 1992]
(d) „Cessation of Employment ‟ means removal of the
name of an Advocates‟ Clerk from the State roll maintained
by the Committee on account of his retirement or on death;
(e) „Committee‟ means Andhra Pradesh Advocates‟
Clerks Welfare Fund Committee constituted under section 4;
(f) „Dependent‟ means wife, husband, father, mother
3[or children or legal hairs;]
(g) „Fund‟ means the Andhra Pradesh Advocates‟
Clerks Welfare Fund constituted under section 3;
(h) „Government‟ means the State Government;
(i) „Member of the Fund ‟ means an Advocates‟ Clerk
admitted to the benefit of the fund and continuing to be a
member thereof under the provisions of this Act;
(j) „Notification‟ means a notification published in the
Telangana Gazette, and the word 'Notified' shall be
construed accordingly;
(k) „Prescribed‟ means prescribed by rules made under
this Act;
(l) „Recognised Clerk ‟ means a c lerk employed by an
advocate and recognised by such authority and in such
manner as may be prescribed;
(m) „Retirement‟ means stoppage of employment as an
Advocates‟ Clerk for reasons other than joining service or for
carrying on any other gainful occupation, communicated to,
and recorded in the manner prescribed;
3. The words “and unmarried minor children or such of them as exist”
substituted by Act No. 4 of 2003.
[Act No.13 of 1992] 3
(n) „Stamp‟ means the Andhra Pradesh Advocates‟
Clerks Welfare Fund Stamp issued by the Government
under section 12;
(o) „Welfare Fund Committee ‟ means the Committee
established under section 4;
(p) „Vakalat‟ means a Vakalatnama, memorandum of
apperance or by any other document by which an Advocate
or any other legal practitioner is empowered to appear and
plead before any court, tribunal, authority or person.
3. (1) With effect on and from the commencement of this
Act the Government shall, by notification constitute a fund to
be called the Andhra Pradesh Advocates‟ Clerks Welfare
Fund.
(2) There shall be credited to the Fund,-
(a) all amounts paid under section 12;
(b) any voluntary donation or contribution made to
the Fund by the Bar Council, any Bar Association, any other
Association or Institution, any Advocate or any other person;
(c) any grant made by the Central Government or the
State Government to the Fund.
(d) any sum borrowed under section 10;
(e) any profit or di vidend received from the Life
Insurance Corporation of India in respect of policies of:
Group Insurance of the members of the Fund;
(f) any interest or dividend or other return on any
investment made of any part of the Fund;
Advocates‟ Clerks
Welfare Fund.
4 [Act No. 13 of 1992]
(g) all sums collected under section 15 by way or
application fees and annual subscriptions and intere st
thereon.
(3) The sums specified in sub -section (2) shall be paid
to or collected by, such agen cies, at such intervals and in
such manner and the accounts of the Fund shall be
maintained in such manner, as may be prescribed.
4. (1) The Government may, by notification, establish with
effect on and, from such date as may be specified therein, a
Committee to be called the Andhra Pradesh Advocates‟
Clerks Welfare Fund Committee.
(2) The Committee shall be a body corporate having
perpetual succession and a common seal with power to
acquire, hold and dispose of property and shall, by the said
name, sue and be sued.
(3) The Committee shall consist,-
(a) the Chairman of the Bar Council who shall be the
Chairman of the Welfare Fund Committee, Ex-officio;
(b) the Secretary to Government, Legal Affairs or his
nominee not below the rank of a Deputy Secretary,
Ex-officio:
(c) the Secretary to Government, Legislative Affairs or
his nomin ee not below the rank of a Deputy Secretary,
Ex-officio;
(d) the Secretary to Government, Revenue
Department or his nominee not below the rank of a Deputy
Secretary, Ex-officio;
Establishment of
Welfare Fund
Committee.
[Act No.13 of 1992] 5
(e) the Registrar (Judicial), High Court of Andhra
Pradesh or his nominee not below the rank of a Deputy
Registrar, Exofficio;
4[(f) three members to be nominated from among the
recognised clerks by such authority and in such manner as
may be prescribed of whom one shall be nominated by the
Committee as the Treasurer of the Fund, who shall operate
the Bank Accounts of the Committee join tly with the
Chairman;]
5[(g) a Secretary to be appo inted by the Chairman in
accordance with such regulations as may be made by the
Committee in respect of the recruitment and conditions of
service of such Secretary. He shall be pa id out of the
Advocates‟ Clerks Welfare Fund:
Provided that the Secretary appointed under this
clause shall not have the right to vote a t the meetings of the
Committee:
Provided further that a Secretary shall be appointed in
accordance with this clause within a period of two months
from the date of commencement of the A ndhra P radesh
Advocates‟ Clerks Welfare Fund (Amendment) Act, 1994
and till such appointment is made the Secretary to the Bar
Council shall continue to be the Secretary of the
Committee.]
(4) A member nominated under clause (f) of sub -
section (3) shall hold office 4[for a term of five years] or until
he ceases to be a recognised clerk which ever is earlier.
4. Substituted by Act 4 of 2003 and again s ubstituted by Act No. 30 of
2006.
5. Substituted by Act No. 21 of 1994.
6 [Act No. 13 of 1992]
5. A member nominated under clause (f) of sub-section
(3) of section 4 shall be disqualified to be a member of the
Committee, and cease to be such member, if he,-
(a) becomes of unsound mind;
(b) is adjudged insolvent;
(c) is absent without leave of the Committee for more
than three consecutive meetings of the Committee;
(d) is a defaulter to the Fund (in case he is a member
of the Fund) or has committed breach of trust; or
(e) is convicted by a criminal court for an offence
involving moral turpitude, unless such conviction has been
set aside.
6. (1) Any member nominated under clause (f) of sub -
section (3) of section 4 may resign his office by giving 6[one
month] notice in writing to the Chairman of the Committee
and on such resi gnation being accepted by the said
Chairman, he shall be deemed to have vacated his office;
(2) Any casual vacancy in the office of a member
referred to in sub -section (1) shall be filled up, as soon as
may be, and a member so n ominated to fill such vacancy
shall hold office for the residue of the term of his
predecessor.
7. No act done or proceeding taken under this Act or the
rules made thereunder by the Commi ttee shall be
invalidated merely by reason of,-
6. The words “three months” are substituted by Act No. 4 of 2003.
Disqualification
and removal of
nominated
members of the
Welfare Fund
Committee.
Resignation by
elected member
of the Committee
and filling up of
casual vacancies.
Act of Committee
not to be
invalidated by
defect etc.
[Act No.13 of 1992] 7
(a) any vacancy or defect in the constitution of the
Committee; or
(b) any defect or irregularity in the election of an y
person as a member thereof;
(c) any defect or irregularity in such act or proceeding
not affecting the merits of the case.
8. The Fund shall vest in and be held and applied by the
Committee subject to the provisions, and for the purposes
of this Act.
9. (1) It shall be the duty of the Committee to administe r
the fund.
(2) In the administration of the Fund, the Committee
shall, subject to the provisions of this Act and the rules
made thereunder,-
(a) hold the amounts and assets belonging to the
Fund;
(b) receive applications for admission or re-admission
to the Fund, and dispose of such applications within n inety
days from the date of receipt thereof;
(c) receive applications from the members of the Fund,
their nominees or 7[dependants] as the case may be for
payment out of the Fund , conduct such enquiry as it deems
necessary for the disposal of such applications, and dispose
of the applications within five months from the date of
receipt thereof;
7. The words “legal representatives” were s ubstituted by Act No.4 of
2003.
Vesting and
application of
Fund.
Functions of the
Committee.
8 [Act No. 13 of 1992]
(d) record in the minutes books of the Committee its
decisions, on the application;
(e) pay to the applicants amounts at the prescribed
rates;
(f) maintain such accounts and books and send such
periodicals and annual reports to the Government and the
Bar Council, as may be prescribed;
(g) communicate to the applicants under certificate of
posting the decisions of the Committee in respect of
applications for admission or re -admission to the Fund or
claims to the benefit of the Fund;
(h) do such other acts as are, or may be, required to
be done under this Act and the rules made thereunder.
10. (1) The Committee, may, with the prior approval of the
Bar Council, borrow, from time to time, any sum required for
carrying out the purposes of this Act.
(2) The Committee shall deposit all moneys and
receipts forming part of the Fund in any Scheduled Bank as
defined in the Reserve Bank of India Act, 1934 , (Central Act
2 of 1934 ) or invest the same in loans to a ny Corporation
owned or controlled by the Central Government or the State
Government or in loans floated by the Central Government
or the State Government or in any other manner as the Bar
Council; may, from time to time, direct with the prior
approval of the Government.
(3) All amounts due and payable under this Act and all
expenditure relating to the management and administration
of the fund shall be paid out of the Fund.
Borrowing and
investment of
Funds.
[Act No.13 of 1992] 9
(4) The accounts and Books maintained by the Welfare
Fund Committee shall be audited annually by a Chartered
Accountant appointed by the said Committee.
(5) The accounts, as certified by the Auditor together
with the audit report thereon, shall be forwarded to the Bar
Council by the Committee and the Bar Council may issue
such directions as it deems fit to the Commi ttee in respect
thereof.
(6) The Committee shall comply with the directions
issued by the Bar Council under sub-section (5).
11. The Secretary of the Committee shall,-
(a) be the Chief Executive A uthority Committee and
responsible for out its decisions;
(b) represent the Committee in all suits and
proceedings for and against the Committee;
(c) authenticate by his signature all decisions and
instructions of the Committee;
8[(d) [xxx]]
(e) convene meetings of the Committee and prepare its
minutes;
(f) attend the meetings of the Committee and with all
the necessary records and information;
(g) maintain such forms, registers and other records as
may be prescribed, from time to time, and do all
correspondence relating to the Committee;
8. Substituted by Act 4 of 2003 and omitted by Act No.30 of 2006.
Powers and
duties of
Secretary.
10 [Act No. 13 of 1992]
(h) prepare an annual statement of business
transaction by the Committee during each financial year;
and
(i) do such acts as may be directed by the Committee.
9[12. (1) There shall be printed or cause to be printed by the
Commissioner & Inspector General of Registration and
Stamps, Telangana, Hyderabad, in such manner a s may be
prescribed a combined stamp superscribed in Telugu
language as “Nyayavadula mariyu vari Gumasthala
Samkshema Nidhi” each of the value of 10[hundred] rupees
through Government Security Printing Press, on an indent
placed by the Telangana Advocates‟ Welfare Fund
Committee in such form as may be prescribed.
(2) Every Vakalat/Memo of Appearance filed before any
Court, Authority, Tribunal, Forum or Commission including
every Vakalat/Memo of Appearance filed by all the Law
Officers appearing for the St ate and Central Governments
and their instrumentalities shall be affixed with the Stamp
worth of rupees 10[hundred] and no such Vakalat/Memo of
Appearance shall be valid or accepted without such Stamp.
(3) The person or authority receiving a Vakalat with
such stamp shall forthwith, effect cancellation of the stamp
by punching out the same.
(4) The custody and distribution of stamps shall be with
the Andhra Pradesh Advocate‟ Welfare Fund Committee and
the sale of the stamps shall be through recognized Ba r
Associations.]
9. Substituted by Act No. 24 of 2011.
10. Substituted by Act No.8 of 2018.
Printing, Custody
and Distribution of
the Andhra
Pradesh
Advocates and
their Clerks
Welfare Fund
Stamp.
[Act No.13 of 1992] 11
11[12A. (1) Notwithstanding anything contained in section
12, out of the sale proceeds of the stamps worth of
12[Rs.100/], a sum of 12[Rs.86/-] shall be credited to the
Telangana Advocates‟ Welfare Fund and 12[Rs.14/-] shall be
credited to the Andhra Pradesh Advocates‟ Clerks Welfare
Fund and where such a stamp is affixed to Vakalat/Memo of
Appearance, the provision sub -section (2) of section 12
shall be deemed to have been complied with.
(2) The cost of the printing of the Stamps under sub -
section (1) of section 12 shall be apportioned between the
Andhra Pradesh Advocates‟ Clerks Welfare Fund constituted
under section 3 of the Telangana Advocates‟ Clerks Welfare
Fund Act, 1992 and the Andhra Pradesh Advocates‟ Welfare
Fund constituted under section 3 of the Telangana
Advocates‟ Welfare Fund Act, 1987 in such manner as may
be prescribed.]
13. (1) All associations of Advocates‟ Clerks known by any
name functioning in any court headquarters may, before a
date to be notified by the C ommittee in this behalf, apply to
the Committee in such form as may be prescribed, for
recognition and registration as an Advocates‟ Clerks
Association under this Act, subject to such rules as may be
made in this behalf.
(2) Every application for recognition and registration
shall be accompanied by the rules or bye -laws of t he
association, names and addresses of the office bearers of
the association, and an up-to-date list of the members of the
association showing the name, address, age, date of
enrollment and the ordinary place of employment of such
member.
11. Inserted by Act 19 of 1992 and later added by Act 21 of 1994 and
substituted by Act No. 24 of 2011.
12. Substituted by Act No.8 of 2018.
Apportionment of
sale proceeds
and the cost of
printing of
stamps.
Recognition and
Registration of
Advocates‟ Clerks
Association.
12 [Act No. 13 of 1992]
(3) The Committee may, after such enquiry as it deems
necessary recognize the association as an Advocates‟
Clerks Association and issue a certificate of registration in
such form as may be prescribed.
(4) The decision of the Committee regarding the
recognition and registration of an Association shall be final.
14. (1) Every Advocates‟ Clerks Association shall, on or
before the 15th April , of every year, intimate to the
Committee a list of its members as on the 31st March of that
year.
(2) Every Association shall intimate to the Committee,-
(a) any changes of the office b earers of the
association within fifteen days from such change,
(b) any change in the membership including
admission and re -admission within thirty days of such
changes;
(c) the death or retirement of any of its members
within thirty days from the date of occurrence thereof; and
(d) such other matter as may be required by the
Committee from time to time.
15. 13[(1) Every recognised clerk of the Advocate in the
State below 14[the age of 45 years] and being a member of
any Advocates‟ Clerks Association recognised by the
Committee may apply to the Committee for admission as a
member of the fund in such form as may be prescribed.]
13. Substituted by Act No. 4 of 2003.
14. Substituted by Act No. 24 of 2008.
Duties of
Advocates‟ Clerks
Associations.
Membership of
the Fund.
[Act No.13 of 1992] 13
(2) On receipt of an application under sub-section (1)
the Committee shall make such enquiry as it deems fit and
either admit the applicant to the Fund or for reasons to be
recorded in writing reject the application:
Provided that no order rejecting an application shall be
passed unless the applicant has been given an opportunity
of being heard.
(3) 15[xxx]
(4) In the event of rejection of the application, 16[the
amount] paid alongwith the application shall be refunded to
the applicant.
17[(5) Every recognised clerk of the Advocate in the
State shall pa y to the fund an admission fee of rupees fifty
along with an amount of rupees five hundred towards
subscription for life membership.]
(6) Every member shall, at the time of admission to the
membership of the Fund make a nomination co nfering on
one or more 18[nominees] the right to receive the amount
which may be due to him fro m the fund in the event of his
death before the amount has been paid to him.
(7) If a member nominated more than one person
under sub-section (6), he shall specify in the nomination the
amount or share payable to each of the nominees in such
manner as to cover the whole of the amount that may be
paid to him.
15. Omitted by Act No.4 of 2003.
16. The words “the admission fee” are substituted by Act No.4 of 2003.
17. Substituted by Act No. 4 of 2003.
18. The word “dependents” substituted by Act No. 4 of 2003.
14 [Act No. 13 of 1992]
(8) A member may at any time cancel a nomination by
sending a noti ce in writing to the Committee along with a
fresh nomination.
(9) Every member who retires shall, within three
months of such retirement , intimate that fact to the
Committee and if any member fails to do so without
sufficient reason, the Committee may redu ce in accordance
with such principles as may be prescribed the amount due
to that member.
19[(10) Where on receipt of a complaint or otherwise the
Committee has reason to believe that any Advocates‟ Clerk
secured admission as a member of the Fund by
misrepresentation, fraud or undue influence , it shall be
competent for the Committee to remove the name of such
Advocates‟ Clerk from the membership of the Fund:
Provided that no order under this sub -section shall be
passed unless the person likely to be adversely affected has
had an opportunity of being heard.]
20[15-A. A person retired from any service and drawing
pension shall not be admitted to the Membership of the
Fund.]
16. (1) A member of the Fund shall on cessation of
employment, be entitled to receive from an out of the Fund
an amount at such rate as may be notified from time to time
by the Committee depending upon the total period of
employment of the member:
19. Inserted by Act No. 19 of 1992.
20. Inserted by Act No. 4 of 2003.
Retired person is
not eligible for
membership.
Payment from the
Fund on
cessation of
employment.
[Act No.13 of 1992] 15
21[Provided that a member who completed 30 years of
service as an Advocate‟ s Clerk and who is on the rolls of
Advocates‟ Clerks Welfare Fund for a period of not less than
10 years, opts for retirement, be entitled to receive half of
the existing Death Benefit towards Retirement Benefit on
productin of certificate of service issued by the Judicial
Registrar or District Judge, as the case may be.]
(2) In the event of death of a member, a consolidated
amount as determined by the Committee in the manner
prescribed shall be paid to the nominee or where there is no
nominee to his dependants.
22[XXX]
(3) A member of the Fund may opt for retirement
benefits at any time after five years of his admission as a
member of the Fund, but he shall be eligible for
re- admission to the Fund as a new member subject to such
conditions as may be prescribed:
Provided that a member suffering from permanent
disablement shall be allowed to retire within five years of his
admission to the Fund.
(4) For calculating the period of completed years of
employment for the purpose of payment under this Act,
every four years of employment unde r an Advocate , if any,
before the admission of a member to the Fund shall be
computed as one year of employment and added on to the
number of years of employment after such admission. The
number of years of employment shall be decided in respect
of each member in the manner prescribed.
21. Added by Act No. 24 of 2008.
22. Explanation omitted by Act No. 4 of 2003.
16 [Act No. 13 of 1992]
(5) 23[xxx].
(6) An application for payment from the Fund shall be
preferred to the Committee in such form as may be
prescribed.
(7) An application received under sub-section (6), shall
be disposed of by the Committee after such enquiry as it
deems necessary.
17. The Wel fare Fund Com mittee may, for the welfare of
the members of the Fund,-
(a) obtain from the Life Insurance Corporation of India
Policies of Group Insurance for the members of the Fund;
(b) provid e for a policy of Provident Fund for the
members of the Fund;
(c) provide for medical facilities for the member of the
Fund and heir spouses; and
(d) provide for such other benefits as may be
prescribed.
24[17-A. (1) The interest of any member in the fund, or the
right of a member or his or her nominee or dependents to
receive any amount from funds, shall not be assigned,
alienated or charged and shall not be liable to attachment
under any decree or order of any Court, Tribunal, Financial
Institutions or other authority.
23. Omitted byAct No.4 of 2003.
24. Inserted by Act No. 4 of 2003.
Group Life
Insurance for
members and
other benefits.
Restriction on
alienation,
attachment etc of
interest of
member in Fund.
[Act No.13 of 1992] 17
(2) No creditor shall be entitled to proceed against the
fund or the interest therein of any member or his or her
nominee or dependents.]
18. (1) The Committee shall meet atleast the once in three
months or more often if found necessary to transact
business under this Act or the rules made thereunder.
(2) Five members of the Committee shall form the
quorum for a meeting of the Committee.
(3) The Chairman or in his absence a member elected
by the Members present at the meeting shall preside over a
meeting of the Committee.
(4) Any matter com ing up before a meeting of the
Committee shall be decided by a majority of the members
present and voting at the meeti ng and, in the case of any
equality of votes, the Chairman or the member presiding
over the meeting shall have and exercise a casting vote.
19. The nomi nated members of the committee shall be
eligible to get such travelling allowance and daily allowance
as may allowances be prescribed.
20. The Committee may suo motu at any time or on an
application received from any person interested within
ninety days of the passing of any order under the provisions
of this Act, review any such order, if it was passed by them
under any mistake, whether of fact or of law or in ignorance
of any material fact:
Provided that the Committee shall not pass any order
adversely affecting any person unless such person has
been given an opportunity of making his representation.
Meetings of the
Committee.
Travelling and
Daily Allowances
to Members of
Committee.
Review.
18 [Act No. 13 of 1992]
21. (1) No sui t, prosecution or other legal proceedings
shall lie against any person for anything which in good faith
done or intended to be done in pursuance of this Act or any
rule made thereunder.
(2) No suit or other legal proceedings shall lie against
the Committee or the Bar Council for any damage caused or
likely to be caused by anything which is in good faith done
or intended to be done in pursuance of this Act or any rule
made thereunder.
22. No Civil Court shall have jurisdiction to settle, decide or
deal with any question or to determine any matter which is
by or under this Act required to be settled, decide or deal
with or to be determined by the Committee.
23. The Committee shall, for the purposes of any enquiry
under this Act, have the same powers as are vested in a
Civil Court while trying a Suit under the Code of Civil
Procedure, 1908 (Central Act 5 of 1908) in respect of the
following matters, namely:-
(a) enforcing the attendance of any person or
examining him on oath;
(b) requ iring the discovery and production of
documents;
(c) receiving evidence on affidavit; and
(d) issuing Commissions for the examination of
witnesses.
Protection of
action taken in
good faith.
Bar of jurisdiction
of Civil Courts.
Power to summon
witnesses and
take evidence.
Central Act 5 of 1908.
[Act No.13 of 1992] 19
24. (1) The Government may, by Notification make rules for
carrying out the purpose of this Act.
(2) Every rule made under the Act, shall immediately
after it is made, be laid before the Legislature of the State if it
is in session, and if it is not in session, in the session
immediately following, for a total period of fourteen days
which may be comprised in one session or in two
successive sessions and if, before the expiration of the
session in which it is so laid or the session im mediately
following, the Legislature agrees in making any modification
in the rule or in the annulment of the rule, the rule shall, from
the date on which the modification or annulment is notified
have effect only in suc h modified form or shall stand
annulled, 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.
* * *
Power to make
rules.