Section 3(2) in The Maharashtra National Law University Act, 2014
(2)The State Government may, from time to time, by notification in the Official Gazette, constitute any new university under this Act by such name, at such place and with effect from such date as may be specified in such notification, and by the said notification also insert necessary entries in the Schedule by suitably amending the Schedule and thereupon the Schedule shall stand amended accordingly :Provided that, no such notification shall be issued except on a resolution passed by both Houses of the State Legislature.
