Section 38(2) in Indraprastha Institute of Information Technology Delhi Act, 2007
(2)Every Statute and Ordinance made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi while it is in session for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agree in making any modification in the Statute or the Ordinance or the House agree that the Statute or the Ordinance, as the case may be, should not be made, the Statute or the Ordinate, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be; however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statute or Ordinance, as the case may be.
