Section 53(1) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion requires but not later than two years from the appointed day, by order published in the Official Gazette, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for removing the difficulty.\
