Section 31(2) in The U.P. Higher Education Services Commission Act, 1980
(2)The regulations made under sub-section (1) shall not be inconsistent with the provisions of this Act or the rules made under Section 32.[31A. Power to remove difficulties. - (1) The State Government may, for the purposes of removing any difficulty, by a notified order 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 modification, addition or omission, as it may deem to be necessary or expedient :] [Inserted by U.P. Act No. 9 of 1982 (w.e.f. 4.12.1981).]Provided that no such order shall be made after the expiry of two years from the date of commencement [of the Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1992.] [Substituted by U.P. Act No. 2 of 1992 (w.e.f. 22.11.1991).]
