Section 65 in Rajiv Gandhi University of Health Sciences Act, 1994
65. Removal of difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, do anything which appears to it to be necessary for the purpose of removing the difficulty.(2)No order made under sub-section (1) shall be questioned in any court of law on the ground that no difficulty as is referred to in the said subsection existed or was required to be removed.(3)Every order published under this section shall, as soon as may be after its publication, be laid before both Houses of the State Legislature.(The above translation of the, gÁfêïUÁA¢ü DgÉÆÃUÀå «eÕÁ£ÀUÀ¼À «±Àé«zÁå®AiÀÄ C¢ü¤AiÀĪÀÄ,, 1994 was published in the Official Gazette (Extraordinary) Part IV-2B dated 25.10.1994 as No.923 under clause (3) of Article 348 of the Constitution of India.)
