Section 57 in The Netaji Subhas Open University Act, 1997
57. Removal of difficulties.
(1)If, by reason of any provision of this Act, any difficulty arises in giving effect to the provisions of this Chapter, the first Vice-Chancellor as Chairman of the Advisory Committee shall refer such difficulty to the State Government which may make such order or do such thing, not inconsistent with the provisions of this Chapter, as appears to it to be necessary or expedient for removing the difficulty.(2)If, on account of any lacuna or omission in the provisions of this Act, or for any other reason whatsoever, any difficulty arises as to the first constitution of any authority of the University under this Act, or otherwise in giving effect to the provisions of this Act, the State Government may, as occasion may require, by order do anything which appears to it to be necessary for the purpose of removing the difficulty notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force.
