Section 42 in Manipur University of Culture Act, 2015
42. Statutes, Ordinances and regulations to be published in the State Official Gazette and to be laid before the Legislature of Manipur.
(1)Every Statute, Ordinance or Regulations made under this Act shall be published in the Manipur Official Gazette.(2)Every Statute, Ordinance or Regulation made under this Act shall be laid or soon or may be after it is made, before the House of Manipur Legislative Assembly, which it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive session aforesaid, the House agrees in making any modification, in the Statute, Ordinance or Regulations should not be made, the Statute, Ordinance or Regulation shall thereafter have effect only in such modified from or be of no effect, or the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything primarily done under the Statutes, Ordinance or Regulations.(3)The power to make Statutes, Ordinances or Regulations shall include the power to give retrospective effect, from a date not earlier than the date of commencement of this Act, to the Statute, Ordinance or Regulation or any of them but no retrospective effect shall be given to any Statute, Ordinance or Regulations so as to pre-judicially affect the interests of any person to whom such Statute, Ordinance or Regulation may be applicable.
