- (I) If any difficulty arises in giving effect to the provisions of this Scheme, the Central Government may, by order, not inconsistent with the provisions of this Scheme, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date on which the provisions of this Scheme come into force.(2)Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.
