5. Power of Administrator to issue directions and orders.
(1)The Administrator may, if he thinks fit, make orders, not inconsistent with the provisions of this Act, for carrying out the provisions of this Act.(2)The Administrator may, so far as it appears to him to be necessary or expedient for carrying out the provisions of this Act, by order-(a)regulate, after consultation with the Reserve Bank of India, the price at which any gold may be bought or sold, [* * *] [Omitted 'and' by Act 26 of 1969, (w.e.f. 3-7-1969).][* * *] [Omitted '(b)' by Act 26 of 1969, (w.e.f. 3-7-1969).]
