Section 50(1) in Martin Luther Christian University Act, 2005
(1)If any difficulty arises in giving effect to the provisions of this Act the State Government may, by a notification or 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 notification order under sub-section (1) shall be made after the expiration of a period of three years from the commencement of this Act.
