Section 21 in U.P. State Commission for Backward Classes Act, 1996
21. 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 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 expiration of a period of two Years from the commencement of this Act.(3)The provisions of sub-section (1) of Section 23-A of the Uttar Pradesh General Clauses Act, 1904 (U.P. Act No. I of 1904) shall apply to the order made under sub-section (1) as they apply in respect of rules, made by the State Government under any Uttar Pradesh Act.
