Section 9 in The Assam Secondary Education (Provincialisation) Act, 1977
9. Power of interpretation and removal of difficulties.
(1)If any dispute arises about the interpretation of any provision of this Act the interpretation of the State Government shall be final.(2)If any difficulty arises in giving effect to the provisions of this Act, the Governor may by order do anything not inconsistent with the provisions of this Act which appear to him to be necessary or expedient for the purpose of removing that difficulty.(3)Every order made under the preceding sub-section shall be laid before the Assam Legislative Assembly in the manner laid down in sub-section (3) of Section 8 above.
