Section 44(1) in Rajasthan Agricultural University Act, 1962
(1)The State Government may for the purpose of removing any difficulties, particularly in relation to the re-constitution of [the Mohan Lal Sukhadia University by or under the provisions of the Mohan Lal Sukhadia University (Amendment) Act, 1987,] [Substituted, by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1983.] hereafter in this section referred to as the Amending Act] in the area and in matters covered by this Act, by order published in the Official Gazette-(a)direct that this Act, shall during such period as may be specified in the order, take effect subject to such adaptations whether byway of modification, addition or omission, and consistent with the Amending Act, as it may deem fit to be necessary or expedient, or(b)give such directions as appear to it to be necessary for the removal of such difficulties that may arise in giving effect to the provisions of the Amending Act,(c)make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient :Provided that no such order shall be made after twelve months from the date of the commencement of the Amending Act.
