(1)If any difficulty arises as to the first consistitution or reconstitution of any authority of the University or otherwise in giving effect to the provisions of this Act, the Government may, by order do anything not inconsistent with the provisions of this Act, which appears to them necessary for the purpose of removing the difficulty:Provided that no order under this sub-section shall be issued by the Government after the expiry of a period of two years from the commencement of this Act.(2)Every order issued under sub-section (1) shall be laid, as soon as may be after it is issued, 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 modification in the order or decides that the order should not be issued, 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 modifications or annulment shall be without prejudice to the validity of anything previously done under that order.
