Section 5 in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012
5. Power to make rules and remove difficulties.
(1)The State Government may make rules to carry out the provisions of this Act.(2)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 the difficulty.(3)Every rule made under this Act, and every provision made under sub-section (2) of this section, shall be laid, as soon as may be after it is made, before the State Legislature while it is in session.
