Section 6(i) in The Institutes Of Technology (Amendment) Act, 2002
(i)if any difficulty arises in giving effect to the provisions of the Institutes of Technology (Amendment) Act, 2002 , the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of t is Act as may appear to be necessary for removing the difficulty: Provided that no order shall be made under this clause after the expiry of two years from the commencement of the Institutes of Technology (Amendment) Act, 2002 : Provided further that every order made under this clause shall be laid, as soon as may be after it is made, before each House of Parliament.".
