Section 17 in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008
17. Power to remove difficulty.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Orissa Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty :Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.(2)Every order made under Sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.
