Section 16 in National Law School of India Act, 1986
16. Removal of difficulties at the Commencement.
- If any difficulty arises with respect to the establishment of the School or in connection with the first meeting of any authority of the School or otherwise in first giving effect to the provisions of this Act and the regulations, the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] may, at any time, before all authorities of the School have been constituted, by order, make any appointment or do anything consistent, so far as may be, with the provisions of this Act and the regulations, which appear to him necessary or expedient for the purpose of removing the difficulty and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act and the regulations:Provided that before making any such order the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] shall ascertain and consider the opinion of the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.] and of such appropriate authority of the School as may have been constituted.
