Section 42A(5) in The Bodoland University Act, 2009
(5)If for exercising the powers under the preceding sub- section any difficulty arises in giving effect to any one or more of the provisions of this Act or of the Statutes, Ordinances and Regulations framed thereunder, the State Government may, in consultation with the Chancellor, by order remove such difficulty as may appear to be necessary for the purpose of exercising these powers.
