Section 19(2) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(2)Every notification issued under sub-section (1) shall be laid, as soon as may be, after it is issued, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in more than one successive sessions and if, before the expiry of the said period, the House agrees in making any modification in the notification or the House agrees that the notification should be annulled and notifies such decision in the Gazette, the notification shall from the date of publication of such decision have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done by virtue of that notification.
