Section 14 in Bihar Right to Public Grievance Redressal Act, 2015
14. Removal of difficulties. - (1) If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order published in the Official Gazette, take any action, not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for removal of such difficulty:
Provided that no order under this section shall be made after the expiry of two years from the commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be, after it is so made, before the House of the State Legislature.
