Section 50(3) in The Assam Reorganisation (Meghalaya) Act, 1969
(3)If and so far as an Ordinance under this section makes any provision which would not be valid if enacted in an Act of the Legislature of Meghalaya assented to by the Government shall be void :Provided that ----(a)for the purposes of section 35 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to and Act of Parliament or and existing law with respect to a matter enumerated in the Concurred List in the Seventh Schedule to the Constitution, and Ordinance promulgated, under this section in pursuance of instructions from the President shall be deemed to be an Act of the Legislature which has been reserved from the consideration of the Legislature which has been reserved and assented to by him;(b)for the purposes of section 36 relating to the effect of an Act of the Legislature of Meghalaya which is repugnant to an Act of the Legislature of the State of Assam or an existing law with respect to a matter enumerated in Part C of the Second Schedule, an Ordinance promulgated under this section on the advice of the Chief Minister of Assam shall be deemed to be an Act of the Legislature which has been assented to on the advice of the Chief Minister.
