Section 62 in Krishnaguru Adhyatmik Visvavidyalaya Act, 2017
62. Removal of difficulties.
(1)If any difficulty arises as to the first constitution or reconstitution of any Authority of the University after the commencement of this Act or otherwise in first giving effect to the provisions of this Act, the State Government may, by order, remove the difficulties as it deems necessary for the purpose.(2)Notwithstanding all that is contained in this Act, any difficulties or disputes encountered by the University shall be attended to by the Vice-Chancellor in order to provide solution(s), in consultation with the Chancellor if required.In all such matters the Vice-Chancellor's decision shall be final.
