Section 3(2) in The Punjab State Legislature (Delegation of Powers) Act, 1987
(2)In the exercise of the said power, the President may, from time to time, whether Parliament is or is not in session, enact, as a President's Act, a Bill containing such provisions as he considers necessary :Provided that before enacting any such Act. the President shall, whenever he considers it practicable to do so, consult a Committee constituted for the purpose, consisting of thirty memebers of the House of the People nomitated by the Speaker and fifteen members of the Council of States nominated by the Chairman.
