(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in Gazette, make such provisions not inconsistent with the provisions of this Act as may appears to be necessary for removing the difficulties :Provided that no order shall be made under this Section after the expiry of two years from the commencement of this Act.(2)Every order under this Section shall be laid, as soon as may be after it is made, on the table of the Legislative Assembly.
