Section 76(1) in Gujarat Organic Agricultural University Act, 2017
(1)If any difficulty arises as to the first constitution or reconstitution of any authority of the University after the coming into force of this Act or otherwise giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazelle, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of three years from the commencement of this Act.
