Section 44 in Rajasthan Agricultural University Act, 1962
44. [ Removal of difficulties. [Added by Act No. 21 of 1963 dated 28-10-1963.]
(1)The State Government may for the purpose of removing any difficulties, particularly in relation to the re-constitution of [the Mohan Lal Sukhadia University by or under the provisions of the Mohan Lal Sukhadia University (Amendment) Act, 1987,] [Substituted, by Act No. 9 of 1984 dated 14-4-1984 w.e.f. 15-10-1983.] hereafter in this section referred to as the Amending Act] in the area and in matters covered by this Act, by order published in the Official Gazette-(a)direct that this Act, shall during such period as may be specified in the order, take effect subject to such adaptations whether byway of modification, addition or omission, and consistent with the Amending Act, as it may deem fit to be necessary or expedient, or(b)give such directions as appear to it to be necessary for the removal of such difficulties that may arise in giving effect to the provisions of the Amending Act,(c)make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient :Provided that no such order shall be made after twelve months from the date of the commencement of the Amending Act.(2)All orders made under sub-section (1) shall be laid before the House of the State Legislature for fourteen days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any of such orders or resolves that any order should not be made, such order shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.(3)If any question arises regarding the interpretation of any provisions of [[the Mohan Lal Sukhadia University Act, 1962] or the Amending Act,] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] or of any Statutes, or Regulation made or deemed to have been made under this Act, or as to whether any person has been duly appointed as, or is entitled to be a member of any authority or other body of the University, the matter may be referred to the Chancellor, and shall be so referred if the Vice-Chancellor and any ten members of the Board so require. The Chancellor shall after taking such advice as he deems necessary decide the question and his decision shall be final.]
