Section 24(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)If any difficulty arises in giving effect to the provisions of these rules, the Government or any officer appointed by it in this behalf may, by order, do anything not inconsistent with the provisions of these rules which appears to it or him as the case may be to be necessary or expedient for the purpose of removing the difficulty.
