Section 63 in The Global Open University (Nagaland) Act, 2006
63. Of doubts.
(1)Nothing in this Act shall be construed as transferring from the Trust to the University any right of ownership or possessions, if any held over, or in respect of the institutes established by it other than the University established under this Act.(2)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulties :Provided that no order under sub-section (2) shall be made after the expiration of a period of five years from the commencement of this Act.(3)Every order made under sub-section (2) shall, as soon as may be, laid before the Nagaland Legislative Assembly which may annul or amend the orders by motions by simple majority within 90 days of laying.(4)If the orders are annulled or amended by the Nagaland Legislative Assembly, they will be of no effect or be of amended effect, as the case may be, from the date of passing of the motion for annulment or amendment.
