Section 38 in The Shree Somnath Sanskrit University Act, 2005
38. Power of State Government to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, make such provisions not inconsistent, with the provisions of this Act, as appears to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of five years from the commencement of this Act.
