Tripura Micro and Small Enterprises Facilitation Council Rules, 2016

7. Power to amend and relax any or all Provisions of the Act.

Notwithstanding anything contained in any of the provisions of the rules, the State Government may at any time:

i) Make any relaxation in each case, not contrary to the provision of the Act, as the State Government may consider necessary and appropriate for the purpose of effective implementation;

ii) May issue instructions and guidelines, not repugnant to the provisions of the Act, to facilitate implementation, remove anomalies and to clarify the interpretations of the provisions of the rules.