Section 46(4) in The Uttar Pradesh State Sports University Act, 2021
(4)Notwithstanding anything contained in the foregoing sub-section, the State Government may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1), during the period of three years immediately after the commencement or this Act;Provided that the State Government may, on the expiry of the said period of three years, make, within one year from the date or such expiry, such detailed Statutes as it may consider necessary. Any such detailed Statutes shall be laid before both Houses of Legislature.
