(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by [order] [Three such Orders seem to have been passed so far. They are published in the Gazette of India, 1963 in Pt. II-S. 3(i), at p. 900 and in Ext., pp. 835 and 836 as G.S.R.s 1620 D/d- 7-10-1963;, 1847, D/d- 30-11-1963 and 1848 D/d- 30-11-1963, respectively.], do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty.(2)Every order made under this section shall be laid before each House of Parliament.
