Section 54 in Goa Waste Management Corporation Act, 2016
54. Power to remove doubts and difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act which appear to it to be necessary or expedient for the purpose of removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the State Legislature.
