Section 30(1) in Nagaland Village Councils Act, 1978
(1)If any difficulty or doubt arises in giving effect to the provisions of this Act, the State Government may, by order, published in Gazette, make such provisions, not inconsistent with the purpose of this Act as appears to it to be necessary or expedient for the removal of the difficulty or doubt; and the order of the State Government in such cases shall be final.
