(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 may appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made 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 issued, before the Legislative Assembly of Bihar."
