Section 21 in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007
21. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, as occasion requires, but not later than two years from the date of commencement of this Act, do anything not inconsistent with the provisions of this Act, which appears to It necessary for removing the difficulty.(2)Every order issued under sub-section (1) shall be laid, as soon as may be after it is issued, before the Legislative Assembly of Delhi.
