Section 23 in The Personal Injuries (Compensation Insurance) Act, 1963
23. Power to remove difficulties .-If any difficulty arises in giving effect to the provisions of this Act, and in particular, if any doubt, arises as to whether any compensation is payable under this Act or as to the amount thereof the Central Government may, by order, make such provision or give such direction, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for the removal of the doubt or difficulty, and the decision of the Central Government, in such cases, shall be final.
