Section 52(1) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the purposes 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 after the expiry of two years from the commencement of this Act.
