Section 80 in Kerala University of Fisheries and Ocean Studies Act, 2010
80. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, Government may, by order published in the Gazette, do anything not inconsistent with the provisions of this Act, which appears to them to be necessary or expedient for removing the difficulty;Provided that no order shall be made under this section after the expiration of three years from the date on which this Act comes into force.(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 Legislative Assembly, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modifications in the order or decides that the order should not be made, the order shall thereafter have effect only in such modified form or, be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
