Section 21 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
21. Power to remove difficulties.
- If any difficulty arises, in giving effect to the provisions of this Act, the Government may, by order, not inconsistent with the provisions of this Act, remove 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.
