Section 21(1) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(1)If any difficulty arises in giving effect 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 date of commencement of this Act.
