Section 56 in The Azim Premji University Act, 2010
56. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification or by order, make such provisions, which are not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty:Provided that no notification or order under this section shall be made after the expiry of a period of three years from the commencement of this Act.(2)Every Order made under sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.
