(1)The State Government may for the purpose of removing any difficulties, particularly in relation to the transition from the provisions of the Uttar Pradesh State Universities Act, 1973 to the provisions of this Act, direct that the provisions of this Act shall during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission as it may deem necessary or expedient:Provided that no such order shall be made after two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid before both Houses of State Legislature as soon as may be after it is made.
