Section 18 in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995
18. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make provisions, not inconsistent with the provisions of this Act 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 a period of two years from the date of commencement of this Act.(2)Every order made under this section shall as soon as may be after it is made, be laid on the table of the Legislative Assembly.
