Section 46 in Gujarat Private Universities Act, 2009
46. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, be order published in the Official Gazette, make provisions not inconsistent with the provisions of this Act, as 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.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the State Legislature.
