Section 50 in Martin Luther Christian University Act, 2005
50. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act the State Government may, by 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 three years from the commencement of this Act.(2)Every order made under sub-section (1) shall as soon as may be after it is made, be laid before the State legislature.
