Section 73 in Uttar Pradesh State Universities Act, 1973
73. Power to remove difficulties
. - (1) The State Government may, for the purpose of removing any difficulty, particularly in relation to the transition from the provisions of the enactments repealed by Section 74 to the provisions of this Act, by order published in the Official Gazette direct that the provisions of this Act, shall during such period as may be specified in the order, have effect subject to such adaptations whether by way of modification, addition or omission as it may deem to be necessary or expedient :Provided that no such order shall be made after [December 31, 1982] [Substituted by Uttar Pradesh Act No. 25 of 1982 (w.e.f. 29.12.1981).](2)Every order made under sub-section (1) shall be laid before both the Houses of the State Legislature.(3)No order under sub-section (1) shall be called in question in any Court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
