Section 64 in Kerala Agricultural University Act, 1971
64. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may be order published in the Gazette do anything not inconsistent with the provisions of this Act, which appears to them to be necessary or expedient for removing the difficulty;Provided that no order shall be made under this section after the expiration of three years from the date on which this Act comes into force.(2)No order made under sub-section (1) shall be questioned in any court of law on the ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.(3)Every order published under this section shall, as soon as may be after its publication, be laid before the Legislative Assembly.
