Section 13 in The Orissa Fiscal Responsibility and Budget Management Act, 2005
13. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Stale Government may, by order, published in the official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear be necessary for removing the difficulty: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 made under this section shall be laid, as soon as may be after it is made before the Legislative Assembly.
