Section 19 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
19. Power to remove difficulties.
(1)If any difficulty arises in giving 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 the difficulty.(2)Every order made under this section shall as soon as may be after it is made be laid before the State Legislature.
