Section 12(1) in Telangana Self Help Groups (SHG) Women Co-Contributory Pension Act, 2009
(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 provisions not inconsistent with the provisions of the Act as appear to them to be necessary and expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of three years from the date of commencement of this Act.
