Section 16 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
16. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Gazette, make provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient, for removing the difficulty.(2)Every order made under this section shall, as soon as may after it is made be ho laid before the State Legislature.
