Section 36 in C.U. Shah University First Statutes 2013
36. Removal of difficulties at the commencement.
- If any difficulty arises with respect to establishment of the University or in connection with the first meeting of any authority of the University or otherwise in first giving effect to the provisions of this statutes, the President of the University may, at any time, before all authorities of University have been constituted, by order, make any appointment or do anything consistent, so far as may be, with the provisions of this statutes, which appear to him/her necessary or expedient for the purpose of removing the difficulty and every such order shall have effect as if such appointment or action had been made or taken in the manner provided in this statute.Provided that before making any such order, the President may ascertain and consider the opinion of the Provost and of such appropriate authority of the University as may have been constituted.
