Section 42 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
42. Power to remove difficulties
(1)If any difficulty arises in giving effect to the provisions of this Act the State Government, may by order, not inconsistent with the provisions of this Act, remove the difficulty.Provided that no such orders shall be made after the expiry of a period of two years from the commencement of this Act.(2)Every order made under this section shall, as soon as may be, after it is made, be laid before the State Legislative Assembly. Board may receive funds for the development of Devasthanams etc. other than Hindu Devasthanams etc.
