Section 32 in The South Asian University Act, 2008
32. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of the period of three years from the commencement of this Act.(2)Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before each House of Parliament.THE SCHEDULE(See section 3)Provisions Of The Agreement To Have The Force Of LawArticle 1Establishment of the South Asian University
