Section 17 in The Rajasthan State Commission for Minorities Act, 2001
17. 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 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.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the House of the State Legislature.Notifications[Notification dated 19-9-2003, Published in R.G. Gazette Extraordinary, part 1-B, dated 20-9-2003, page 291=2004 RSCS/II/Note 53, p. 381In exercise of the powers conferred by Section 2(iii)(b) of the Rajasthan State Commission for Minorities Act, 2001, the State Government, for the purpose of the said Act, declares Jain Community as Minority Community in the State of Rajasthan.
