Section 19 in Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of issuance and verification of) Caste Certificate Act, 2000
19. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions 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 may appear to be necessary for removing the difficulty:Provided that no such order shall be made under this section after the expiry of a period of two years from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of State Legislature.NotificationsG.N. T. D. D. No. STC. 1001/CR-27/D-X, dated 17th October, 2001 (M. G. Part IV-B, page 2) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 (Maharashtra Act No. XXIII of 2001) the Government of Maharashtra hereby appoints the 18th day of October 2001 to be the date on which the said Act shall come into force.G.N. S.J. & S.A.D. No. CBC. 10/2006/CR-456/BCW-V, dated 3rd October, 2006 (M. G. Part IV-B, page 4) - In exercise of the powers conferred by sub-section (1) of section 6 of the Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000. (Maharashtra Act No. XXIII of 2001), the Government of Maharashtra hereby constitutes seven Scrutiny Committees one each at Mumbai, Pune, Nashik, Nagpur, Amravati, Aurangabad and Latur, for verfiction of Caste Certificates issued by the Competent Authority under sub-section (1) of section 4 of the said Act, in addition to the existing Scrutiny Committees functional at each revenue Divisional headquarters.
