Section 9 in Gujarat Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
9. 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 Official Gazette make such provisions not inconsistent with the provisions of (his 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 the period of two years front the commencement of this Act.(2)Every order made under sub-section (I) shall be laid, as soon as may be, after it is made, before the State Legislature.
