Section 12 in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018
12. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of these regulations, the Commission may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of these regulations as appear to it to be necessary or expedient for removal of the difficulties;Provided that, no such order shall be made after the expiry of a period of two years from the date of the commencement of these regulations;Provided further that, an order providing for the removal of a difficulty arising due to overlap or conflict with regulations of any other appropriate statutory authority shall be passed only in consultation with and, with the concurrence of such statutory authority.
