Section 37 in The M.P. Bhoj (Open) University Adhiniyam, 1991
37. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, make such provisions not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient for removing the difficulties :Provided that no order shall be made under this Section after the expiry of three years from the commencement of this Act.(2)Every order made under this Section shall be laid on the table of the Legislative Assembly.
