Section 41(2) in Manipur University of Culture Act, 2015
(2)Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before the House of Manipur Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of its session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the order, or the House agrees that the order should not be made, the order shall thereafter have effect in such modified form or be in of no effect, as the case may be; so however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
