Section 38(1) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the difficulty:Provided that no such order shall be made in relation to a State after the expiration of three years from the commencement of this Act in that State.
