Section 24(1) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011
(1)If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, as 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 the purpose of 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.
