Section 22 in The West Bengal State Health Service Act, 1990
22. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order do anything not inconsistent with the provisions of this Act as may appear necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of a period of [fifteen years] [Words 'three years' first substituted for the words 'two years' by W.B. Act 13 of 1990, then the words 'ten years' substituted for the words 'three years' W.B. Act 10 of 2000, then again the words 'eleven years' substituted for the words 'ten years' by W.B. Act 4 of 2001, and finally, the words within the third brackets substituted for the words 'eleven years' by W.B. Act 22 of 2003.] from the date of coming into force of this Act.
