Section 11 in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010
11. Removal of difficulties. -
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notified order, 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 order shall be made under this sub-section after 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, after it is made, be laid before each house of the State Legislature.
