Section 49 in Karnataka Universities of Agricultural Sciences Act, 1963
49. Removal of 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, do anything which appears to it to be necessary for the purpose of removing the difficulty.(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 both Houses of the State Legislature.NotificationsBangalore, dated the 22nd April, 1964. [No. AF 229 AML 63]S.O. 602. - In exercise of the powers conferred by sub-section (3) of Section 1 of the University of Agricultural Sciences Act, 1963 (Mysore Act No. 22 of 1963), the Government of Mysore hereby appoints the 24th April 1964 to be the date on which the said Act, shall come into force.Bangalore, dated the 9th September, 1986. [No. AHD 65 AUM 86]No. AHD 65 AUM 86. - In exercise of the powers conferred by sub-section (2) of section 1 of the University of Agricultural Sciences (Amendment) Act, 1986 (Karnataka Act 14 of 1986), the Government of Karnataka hereby appoints the first day of October 1986, as the date on which the said Act shall come into force.
