Section 58 in The U.P. Harcourt Butler Technical University Act, 2016
58. Powers to remove difficulty.
(1)The State Government may for the purpose of removing difficulties particularly in relation to the transition from the existing provisions of this Act, by order published in Gazette, may direct that this Act shall, during such period, as may be specified in the order, have effect subject to such adaptations whether by way of modification, addition or omission as it may deem to be necessary or expedient:Provided that no such order shall be made after two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid before both the Houses of the State Legislature.(3)No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
