Section 32 in The Rajasthan Secondary Education Act, 1957
32. Powers of State Government to make orders to remove difficulties.
- If any difficulty arises in giving effect to the provisions of Sections 29, 30 and 31 or of a supersession order, the State Government may, as occasion arises, by order, require any action to be taken not inconsistent with the provisions of this Act, which may be necessary for removing such difficulty.
