Section 59 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
59. Power to make rules.- (1) The Government may, by notification in the Gazette,
make rules for the purposes of carrying into effect the provisions of this Act.(2)Every rule made under this Act shall be laid, as soon as may be after it ismade, before the Legislative Assembly while it is in session for a total period of fourteendays which may be comprised in one session or in two or the session immediately following,the legislative Assembly makes any amendment in the rule or decides that the rule shouldnot be made, the rule shall, thereafter, have effect only in such amendment or annulmentshall be without prejudice to the validity of anything previously done under that rule.
