Section 39(2) in International Institute of Information Technology (IIIT) University Act, 2013
(2)Every Statute, including amendments to the First Statute, Ordinance or Rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Chhattisgarh while it is in session for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification or the House agrees that the Statute or the Ordinance or the Rule, as the case may be, should not be made, the Statute or the Ordinance or the Rule, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the Statute or the Ordinance or the Rule, as the case may be.
