Section 49 in The Assam Agricultural University Act, 1968
49. Removal of difficulties.
(1)If any difficulties arise in giving effect to the provisions of this Act, the State Government may by order published in the official Gazette do anything which appears to it to be necessary for the purpose of removing the difficulties.(2)No order made under sub-section (1) shall be questioned in any Court of Law on the Ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.(3)Every order published under this section shall as soon as may be after its publication be laid before the State Legislature.
