Section 28 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
28. Removal of difficulties.—(1) If any difficulty arises in giving effect to the provisions
of this Act, the Government may, by order published in the Gazette do anything which appearto them to be necessary and not inconsistent with the provisions of this Act for the purpose ofremoving the difficulty:Provided that no such order shall be passed after the expiry of two years from the date ofcommencement of this Act.(2)Every order passed under sub-section (1) shall be laid before the LegislativeAssembly.
