Section 41(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(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, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty:Provided that, no order shall be made under this section after the expiry a period of two years from the date of commencement of this Act.
