Section 21 in Assam Madrassa Education (Provincialisation of Services of Employees and Re-Organization of Madrassa Educational Institutions) Act, 2018
21. Power of interpretation and removal of difficulties.
(1)If any difficulty arises in interpretation of any provisions of this Act, interpretation of the State Government shall be final.(2)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order do anything not inconsistent with the provisions of this Act which appear to be necessary or expedient for the purpose of removing the difficulty.
