Section 39(5) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(5)The Executive Council may direct the amendment, in such manner as it may specify, of any Regulation made by any authority under this section or the annulment of any such Regulation, so however that any such amendment or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that Regulation.
