1 [39. Power of Central Government to remove difficulties. -- (1) If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to it to be necessary for removing the difficulty: Provided that no order shall be made under this section after the expiry of three years from the commencement of the Right of Children to Free and Compulsory Education (Amendment) Act, 2012 (30 of 2012). (2) Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.]Open in Lexace · Ask the AI about this section
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