Section 43 in Andhra Pradesh Logistics University Act, 2017
43. Statutes, Ordinances Regulations to be published in the Andhra Pradesh Gazette and to be laid before State Legislature,.
(1)Every Statute, Ordinance or Regulation made under this Act shall be published in the Andhra Pradesh Gazette.(2)Every Statute, Ordinance or Regulation made under this Act shall be laid, as soon as may be after it is made, before both houses of the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the Statute, Ordinance or Regulation or both Houses agree that the Statute, Ordinance or Regulation should not be made, the Statute, Ordinance or Regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that Statute, Ordinance or Regulation.(3)The power to make Statutes, Ordinances or Regulations shall include the power to give retrospective effect from a date not earlier than the date of commencement of this Act, to the Statute, Ordinance or Regulation or any of them but no retrospective effect shall be given to any Statute, Ordinance or Regulation so as to prejudicially affect the interests of any person to whom such Statute, Ordinance or Regulation may be applicable.The Schedule(See section 24)The Statutes of The University
