Section 14 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
14. Amendment of Section 17.
- Section 17 of the principal Act shall be substituted as follows, namely-"(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.".
