Section 29 in Gujarat State Higher Education Council Act, 2016
29. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
