Section 30 in Rajasthan Sanskrit University Act, 1998
30. Statutes, ordinances and regulation to be published in the Official Gazette and laid before the house of the State Legislature.
(1)Every statute, ordinance, regulation or rule of the University made from time to time, shall be published in the Official Gazette.(2)Every statute, ordinance, regulation or rule of the University made by amendment or otherwise after the commencement of this Act shall as soon as may be after its is made by laid before the House of the State Legislature while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the House of the State Legislature agrees to make any modification in the statute, ordinance, regulation or rule or agrees that the statute, ordinance, regulation or rule should not be made, such statute, ordinance, regulation or rule shall thereafter have effect, only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that statute, ordinance, regulation or rule.
