Section 15 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
15. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government, may as occasion requires by order, not inconsistent with the provisions of this Act, do anything which appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that, no order under this section shall be made after the expiry of two years from the date of commencement of this Act.
