Section 28 in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013
28. Power to remove difficulties.—
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make such provisions as appear to it to be necessary or expedient to remove the difficulty: Provided that no such power shall be exercised after the expiry of a period of two years from the commencement of this Act.(2)Every order made under this section shall be laid, as soon as it is made, before each House of the State Legislature.
