(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, do anything, not inconsistent with provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty.(2)No order under sub-section (1) shall be made after expiration of a period of two years from the commencement of this Act.(3)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before the Legislative Assembly, while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the order or decides that the order should not be made, the order shall thereafter have effect only in such modified form or be of no effect as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
