169. Laying of regulation, rule, etc. on the Table and computation of period thereof. - (1) Where a regulation, rule, sub-rule, bye-law, etc., framed in pursuance of the Constitution or any Act is laid before the House, the period specified in the Constitution or the relevant Act for which it is required to be laid shall be completed before the House is adjourned sine die and later prorogued, unless otherwise provided in the Constitution or the relevant Act.

(2) Where the specified period is not so completed, the regulation, rule, sub-rule, bye-law, etc., shall be re-laid in the succeeding session or sessions until the said period is completed by computing together the period for which the same was laid in that session and the succeeding session or sessions.