Section 10(1) in Chhattisgarh Lok Sewa Guarantee Act, 2011
(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.
