Section 56(3) in Tamil Nadu Private Universities Act, 2019
(3)A copy of the rules proposed to be issued under sub-section (2) shall be laid in draft before the Legislative Assembly of the State of Tamil Nadu and if the Legislative Assembly agrees in disapproving the issue of the rules or the Legislative Assembly agrees in making any modifications in the rules, the rules shall not be issued or, as the case may be, shall be issued only in such modified form as may be agreed upon by the Legislative Assembly.
