Section 51 in Swarnim Gujarat Sports University Act, 2011
51. Power of State Government to remove difficulties.
(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 provisions of this Act, as may appear to be necessary for removing, difficulties:Provided that no such order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after is made, before the state legislature.
