Section 62(2) in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
(2)Every Statute, Ordinance and Rule of the University made by amendment or otherwise after the commencement of this Act shall as soon as may be after it is made be laid before the House of the State Legislature while it is in session, for a total period of fourteen 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 session immediately following, the House of the State Legislature agrees to make any modifications in the Statute, Ordinance, and Rule or agrees that the Statute, Ordinance and rule should not be made, such Statute, Ordinance and 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 Statute, Ordinance and Rule.
