(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the official gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it, to be necessary or expedient for removing the difficulty:Provided that no such order, shall be made after the expiry of a period of two years from this date of coming into force of this Act.(2)Every order made under sub-section (1) shall, as soon as may be, after it is made, be laid before the Legislative Assembly of the State.
