Section 5 in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
5. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may make such order not inconsistent with the provisions of this Act as may appear to them to be necessary or expedient for the purpose of removing the difficulty;(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.
