Section 22 in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006
22. Power to remove difficulties.-
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 provisions not inconsistent with the provisions of this Act as appear to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
