Section 14 in The U.P. Regulation of Coaching Act, 2002
14. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.(2)No order under sub-section (1) shall be made after the expiry of a period of two years from the date of commencement of this Act.(3)Every order made under sub-section (1) shall be laid as soon as may be, before both Houses of the State Legislature and the provisions of sub-section (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
