Section 30(1) in The Punjab Agricultural University Act, 1961
(1)The first Statutes with regard to matters set out in clauses (a) to (t) of section 29 shall be made by the State Government and a copy thereof shall be laid before each House of the State Legislature for fifteen days, and they shall be subject to such additions and alterations as may be agreed to by both the Houses but without prejudice to the validity of anything previously done thereunder.
