[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 58 in Tamil Nadu Private Universities Act, 2019
58. Power to remove difficulties.
- If any difficulty arises as to the constitution or reconstitution of any authority of any Private University or in giving effect to the provisions of this Act, the Government may, by notification, make such provision, not inconsistent with the provisions of this Act, as may appear to them to be necessary or expedient for removing the difficulty:Provided that no such notification shall be issued after the expiry of two years from the date of commencement of this Act.The Schedule(See sections 3 and 9)| Sl.No. | Name and location (address) of the PrivateUniversity. | Name and Address of the sponsoring body. | Details of registration of the sponsoringbody. |
| (1) | (2) | (3) | (4) |