Section 53 in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
53. Power to remove difficulties
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion requires but not later than two years from the appointed day, by order published in the Official Gazette, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for removing the difficulty.\(2)Every order made under sub-section (i) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.
