Section 12 in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
12. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, by order published in the Official Gazette, do anything, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty:Provided that, no order shall be made under this sub-section after the expiry of two years from the commencement of this Act.(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made before each House of the State Legislature.NotificationsG. N. F.D. No. EFC/2002/CR-21/2002/F.C., dated 21st April, 2005 (M. G., Part IV-B, page 2) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005 (Mari. XVI of 2005), the Government of Maharashtra hereby appoints the 21st day of April 2005 to be the date on which the said Act shall come into force.
