Section 45(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
(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 whichmay be comprised in one session or two or more successive sessions, and if, before the expiry of the sessionimmediately following the session or the successive sessions aforesaid, the House agrees in making any modificationin the Statute or the Ordinance or the House agrees that the Statute or the Ordinance, as the case may be, should notbe made, the Statute or the Ordinance shall thereafter have effect only in such modified form or be of no effect, as thecase may be; so, however, that any such modification or annulment shall be without prejudice to the validity ofanything previously done under that Statute or Ordinance as the case may be.
