Section 53(1) in Himalayan Garhwal University Act, 2016
(1)If any difficulty arises in giving effect to the Provisions of this Act, the State Government may, be a notification or order, make such provisions, 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 order under sub-section (1) shall Be made after the expiration of a period of two years from the Commencement of this Act.
