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Union of India - Section

Section 41 in National Institute of Design Act, 2014

41. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions or give such directions not inconsistent with the purposes of this Act, as appears to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of two years from the appointed day.
(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.[The Schedule] [Inserted by Act No. 38 of 2019, dated 29.11.2019.][See sections 2, 3(g), (ka), (m), 4 (1) and 5 (a)]
Sl. No. Name of the State Name of the Society Name of the institutions incorporated underthis Act
(1) (2) (3) (4)
1. Gujarat The National Institute of Design, Ahmedabad, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Ahmedabad
2. Madhya Pradesh The National Institute of Design, Bhopal, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Madhya Pradesh
3. Assam The National Institute of Design, Jorhat, Assam, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Assam
4. Haryana The National Institute of Design, Kurukshetra, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Haryana
5. Andhra Pradesh The National Institute of Design, Andhra Pradesh,a Society registered under the Societies Registration Act, 1860. National Institute of Design, Andhra Pradesh.