Section 20 in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
20. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty :Provided that no such order shall be made under this Section after the expiry of a period of two years from the date of commencement of this Act.(2)Every order made under this Section shall be laid, as soon as after it is made, before the State Legislature.
