(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by an order to be published in the Official Gazette, make such provisions, not inconsistent with this Act, as it deems necessary or expedient for removing the difficulty :Provided that no order under this section shall be made after expiry of three years from the date of commencement of the Act.(2)Every order issued under this section shall, as soon as possible, be laid before the State Legislature.
