Section 42 in Indian Institute of Teacher Education, Gujarat Act, 2010
42. 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 appears to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made under this section after the expiry of two years from the commencement of this Act.(2)Every order made under this section shall be laid as soon as may be after it is made, before the State Legislature.
