Section 29 in Maharaja Ranjit Singh State Technical University Act, 2014
29. Power of the State Government to remove difficulties.
- If any difficulty arises with respect to the establishment of the University or in connection with the first meeting of any authority of the University or otherwise in giving effect to the provisions of this Act at the first stage, the State Government may at any time, before any authority of the University has been constituted, by order make any appointment or do anything so far as it may be consistent with the provisions of this Act, which appears to it necessary or expedient for the purpose of removing of the difficulty. Every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this Act.
