Section 11(1) in The Gujarat Fiscal Responsibility Act, 2005
(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 such provisions, not inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
