Section 107 in The West Bengal Correctional Services Act, 1992
107. Removal of difficulties.—
(1)If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, by order published in Official Gazette, make such provisions or take such measures, not inconsistent with the provisions of this Act, as may appear 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 three years from the date of commencement of this Act.(2)The State Government may make an order under sub-section (1) to have effect from any date not earlier than the date of commencement of this Act.(3)An order made under sub-section (1) shall be laid, as soon as may be after it is made, before the State Legislature.
