Section 27 in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012
27. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order to be published in the Official Gazette, make such provision or give such directions 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.
