Section 15 in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006
15. Power to remove difficulties. -
(1)If any difficulty arises in giving effect to the provisions of this Ordinance, the State Government may, by notified order, make such provisions not inconsistent with the provisions of this Act, as appears to it to be necessary or expedient, for removing the difficulty.(2)Every order made under this section shall, as soon as may after it is made, be laid before each House of Legislature.
