Section 11(1) in The M.P. Rajya Vitta Ayog Adhiniyam, 1994
(1)If any difficulty arises in giving affect to the provisions of this Act, the State Government, may by order, do anything not inconsistant with the provisions thereof which appears to be necessary or expedient for the purpose of removing the difficulty :Provided that no such order shall be made under this Section after the expiry of 2 years from the commencement of this Act.
