Section 3(2) in The Uttar Pradesh State Legislature (Delegation Of Powers) Act, 1993
(2)In exercise of the said power, the President may, from time to time, whether Parliament is or is not in session, enact, as President' s Act, a Bill containing such provisions as he considers necessary: Provided that before enacting any such Act, the President shall, whenever he considers it practicable to do so, consult a Committee constituted for the purpose, consisting of twenty members of the House of the People nominated by the Speaker and ten members of the Council of States nominated by the Chairman.
