Section 15(1) in West Bengal Scheduled Castes Advisory Council Act, 2017
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions not inconsistent with the provisions of the Act as appear to it to be necessary or expedient for removing such difficulties:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
