Section 31 in THE RAJASTHAN MADARSA BOARD ACT, 2020
31. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the
provisions of this Act, the State Government may by order, published in the Official Gazette,make such provisions not inconsistent with the purposes of this Act as may appears to benecessary for removing the difficulty:Provided that no such order shall be made under this section after the expiry of twoyears from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it ismade before the House of the State Legislature.
