Section 51(1) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:Provided that no order under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act.
