Section 48 in Bihar Private Universities Act, 2013
48. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions, not in consistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.(2)Every order made under this section shall, as soon as may be after it is made, shall be laid before the House of the State Legislature.
