Section 39 in Karnataka Secondary Education Examination Board Act, 1966
39. Removal of difficulties.
(1)If any difficulty arises in the giving effect to the provisions of this Act, the State Government may, as occasion requires, by order published in the official Gazette, do anything which appears to it to be necessary for the purpose of removing any difficulty, and any such order shall have effect as if enacted in this Act.(2)Every order published under sub-section (1) shall as soon as may be after it is published be laid before both Houses of the State Legislature.
