Section 12 in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019
12. Power of remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, for removing such difficulty, by order published in the Gazette direct that the provisions of the Act shall, during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary and expedient.(2)No order under sub-section (1) shall be made after the expiration of a period of two years from the date of commencement of this Act.(3)Every order made under sub-section (1) shall be laid before each house of the State legislature:The Schedule[See section 2(b)1Emblem of The State of Uttar Pradesh Description and DesignThe State Emblem of Uttar Pradesh is consists of a circular seal depicting the confluence of the Ganges and Yamuna rivers at Prayagraj, a pair of Matsya fish to represent the former Muslim rulers of Oudh and a bow and arrow to represent the Hindu deity Rama who was born in Avodhva within the State. The legend around the seal translates as "Government of Uttar Pradesh".The Emblem of the State of Uttar Pradesh shall conform to the designs as set out in Appendix I or Appendix II.Appendix IAppendix II
