Section 29(1) in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
(1)The first Statute with regard to matters set out in clauses (a) to (1) of section 28 shall be made by the State Government and a copy thereof shall be laid before each House of the State Legislature for fourteen days and they shall be subject to such additions and alerations as may be agreed to by both Houses but without prejudice to the validity of anything previously done thereunder.
