Section 54 in Venkateshwara Open University Act, 2012
54. Power to remove difficulties.
(1)The State Government may for the purposes of removing any difficulties, particularly in relation to the transition from the provisions of the Arunachal Pradesh Universities Act, to the provisions of this Act, direct that the provisions of this Act shall during such period as may be specified in the order, have effect subject to such adaptations. whether by way of modifications, addition or omission as it may deem necessary or expedient ;Provided that no such order shall be made after two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid before house(s) of the State Legislature as soon as may be after it is made.(3)No order made under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in that sub-section existed or was required to be removed.
