Section 51 in Mother Teresa Women's University Act, 1984
51. Power to remove difficulties:-
(1)If any difficulty arises as to the first constitution or reconstitution of any authority of the university after the notified date or otherwise in giving effect to the provisions of this Act, the Government may, by notification, make suchprovision, 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 five years, from the date of establishment of the University under section 3.(2)Every notification issued under sub-section (1) or under any other provisions of this Act, shall as soon as possible after it is issued, be placed on the table of both Houses agree in making any modification in any such notification or both Houses agree that the notification should not be issued, the notification shall thereafter have effect only in such modified form, or be of no effect, as the case may be so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification.
