Section 37(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
(1)The first Statutes with regard to matters set out in Section 36 shall be made by the State Government and a copy thereof shall be laid on the Table of the Legislative Assembly for fourteen days and they shall be subject to such additions and alterations as may be agreed to by the Legislative Assembly but without prejudice to the validity of anything previously done thereunder.
