Section 22 in The Haryana Right to Service Act, 2014
22. Powers to remove difficulties.
- 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 such provisions or give such directions, not inconsistent with the provisions of this Act, as appear to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
