Section 48 in The Haryana Private Universities, 2006
48. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the House of the State Legislature.
