Section 10 in Chhattisgarh Lok Sewa Guarantee Act, 2011
10. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provision 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 appear to it to be necessary or expedient for removing the difficulties :Provided that, no such orders shall be made 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, as soon as may be, after it is made, be laid before the Legislative Assembly of the State.
