Section 30 in Sangai International University Manipur Act, 2014
30. Removal of difficulty.
- If any difficulties arise with respect to the establishment of the University or giving effect to the provisions of the statutes, the Chancellor may, at any time, by order, make such provisions, not inconsistent with the provisions of the statues, as appeared to him/her to be necessary or expedient, for removing the difficulty and every such order shall have the same effect as if the appointment or action had been made or taken in the manner provided in this act;Provided that before making any such order, the Chancellor shall ascertain and consider the opinion of the Registrar of the University or such appropriate authority as he may deem fit and proper.
