Section 71(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)If any difficulty arises as to the first constitution or re-constitution of any authority of the University after the date of commencement of this Act or otherwise in giving effect to the provisions of this Act, the Government may, by notification, make such provisions not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for removing the difficulty :Provided that no such notification shall be issued after the expiry of five years from the date of establishment of the University under section 3.
