Section 15 in The Rajasthan Special Economic Zones Development Act, 2003
15. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as the occasion may require, by order published in the official Gazette, make such provisions not inconsistent with any provisions of this Act as appears to it to be necessary for removing such difficulty:Provided that no such order shall be made after the expiry of three years from the date of commencement of this Act.(2)Every order made under sub - section (1) shall be laid before the House of the State Legislature as soon as after it is made.
