Section 50(2) in The Assam Reorganisation (Meghalaya) Act, 1969
(2)An Ordinance promulgated under the section shall have the same force and effect as an Act of the Legislative Assembly assigned to by the ht Governor, but every such Ordinance ---(a)shall be laid down the land and shall cease to operate at the expiration of six weeks from the reassembly of the Legislative Assembly or if before the expiration of that period a resolution disapproving it is passed by the Legislative Assembly, upon the passing of the resolution; and(b)may be withdrawn at any time by the Governor.
