Section 9 in Bihar Delegated Legislation Provisions Act, 2013
9. The Patna University Act, 1976 (Bihar Act 24, 1976). - The following new sub-section (4) shall be added after sub- section(3) of section 40 of the said Act, 1976:-
"(4) Every Statue, Ordinance, Regulation or Rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before each 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 immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statute, Ordinance, regulation or rule or both Houses agree that the Statue, Ordinance, Regulation or rule should not be made, the 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 Statue, Ordinance, Regulation or rule".
