Section 32 in Chhattisgarh Food and Nutritional Security Act, 2012
32. Power to remove difficulties.
(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, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing such difficulty :Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid, as soon as may be after it is made, before the State Legislative Assembly. ·
