Section 61(1) in Sri Sathya Sai University for Human Excellence Act, 2018
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notification or by order, make such provisions, which are not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient, for removing the difficulty:Provided that, no notification or order under this section shall be made after the expiry of a period of five years from the date of commencement of this Act.
