Section 60H in Uttar Pradesh State Universities Act, 1973
60H. Rule-making power
. - (1) The State Government may by notification in the Gazette, make rules for carrying out the purposes of this Chapter.(2)All rules made under this chapter shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session for a total period of thirty days comprised in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette, subject to such modifications or annulments as the two Houses of Legislature may during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
