Section 41 in Manipur University of Culture Act, 2015
41. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the purposes of this Act, as appear to it to be necessary or expedient for removing the difficulty.Provided that no such order shall be made under this section after the expiry of three years from the commencement of this Act.(2)Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before the House of Manipur Legislative Assembly while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of its session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the order, or the House agrees that the order should not be made, the order shall thereafter have effect in such modified form or be in of no effect, as the case may be; so however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
