Section 23 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
23. Power to remove doubts and difficulties.
- If any doubt or difficulty arises in giving effect to the provisions of this Act, the Government may, as the occasion may require, by order, do anything not inconsistent with the provisions of this Act or the Rules, Regulations and Notifications made thereunder, which appears necessary for the purpose of removing the doubt or difficulty.This power shall be in addition to the general powers of the Government to issue directions or guidelines to the Appropriate Authority or the Appellate Authority with matters related to the implementation of the provisions of this Act.
