Section 27(1) in The U.P. State Council Of Higher Education Act, 1995
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may if occasion requires, by a notified order not inconsistent with the provisions of this Act direct that this Act shall have effect subject to such adaptations whether by way of modification, addition or omission, as it may deem to be necessary and expedient:Provided that no such order shall be made after the expiration of two years from the date of the commencement of this Act.
