Section 16 in The Assam Secondary Education (Provincialised) Service Rules, 1982
16. Interpretation.
(1)If any dispute arises about interpretation of any provision of these rules, the interpretations of the Government shall be final.(2)If any difficulty arises in giving effect to the provisions of these rules the Government may, by order, do anything not inconsistent with the provisions of the Act or these rules which appear to him to be necessary or expedient for the purpose of removing that difficulty.
