Section 21 in Gujarat Self financed Schools (Regulation of Fees) Act, 2017
21. Power to remove difficult.
(1)If any difficulty arises in giving affect to the provisions of this Act, the State Government may, by general or special order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act. as it appears to it to be necessary or expedient for the purposes of removing the difficulty;Provided that, no such order shall be made after the expiry of the period of two years from the dale of commencement of this Act,(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before the State Legislature.
