Section 16 in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
16. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, on occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for removing the difficulty:Provided that, no such order 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 be laid, as soon as may be, after it is made, before each House of the State Legislature.NotificationsG.N.G.A.D. No. BCC.2001/1897/C.R.No.64/2001/16-B, dated 29th January, 2004 (M. G. Part IV-B, page 86) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra State Public Services [Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes] Act, 2001 (Maharashtra Act. VIII of 2004), the Government of Maharashtra hereby appoints the 29th day of January 2004 to be the date on which the said Act shall come into force.
