Section 17 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
17. Power to remove difficulties.
- [(1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification or order, make such provisions which are not inconsistent with the provisions of this Act, as appears to be necessary or expedient, for removing the difficulties.(2)Every Order made under this section shall, as soon as may after it is made, be laid before State Legislative Assembly.] [Substituted by section 14 of UK Act no. 26 of 2018.]
