Section 26 in The Karnataka State Higher Education Council Act, 2010
26. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, as occasion may require, do anything not inconsistent with the provisions of this Act which appears to them to be necessary or expedient for the purpose of removing the difficulty.(2)Every order issued under sub-section (1) shall, as soon as may be after it is made be laid before both the Houses of Legislature.
