Section 37 in The Chanakya National Law University Act, 2006
37. Powers to make rules.
(1)On recommendations of the General Council, the Government may, by notification make rules to carry out the purposes of this Act.(2)Every rule, made under this Act, shall be laid as soon as may be after it is made, before the houses of the legislature while they are in sessions, for a total period of fourteen days. The period may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid the Houses agree in making any modification in the rule or the Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so, however that any modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
