Section 18 in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.
18. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order published in the Government Gazette, make such provisions, not inconsistent with the provisions of the Act and the rules, as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of the Act.Notification Regarding Officers as Authority for the BlocksSRO 145, dated 26.04.2011, Rural Development DepartmentIn exercise of the powers conferred by section 43 of the Jammu & Kashmir Panchayati Raj Act, 1989, read with sub-rule (1) of rule 43 of the Jammu and Kashmir Panchayati Rules, 1996, the Government hereby notify the officers as shown in column (2) of the sub-joined schedule to be the 'Authority' for the Blocks as shown in column (3) thereto.
