(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty :Provided that no such order shall be made after the expiry of a period of three years from the appointed day.(2)Every order made under this section shall be laid, before each House of Parliament.The First Schedule(See Section 8)(1)Of the live sitting members whose term of office will expire on the 9th day of April, 2002, namely Shri Lakkhiram Agarwal, Shri Surendra Kumar Singh, Shri Sikandar Bakht, Shri Suresh Pachouri and Shri Abdul Gayur Qurcshi; Shri Lakkhiram Agrawal and Shri Surendra Kumar Singh shall he deemed to have been elected to fill two of the seats allotted to the State of Chhattisgarh and other three sitting members shall be deemed to have been elected to fill three of the seats allotted to the State of Madhya Pradesh.(2)Of the five sitting members whose term of office will expire on the 30th day of June, 2004, namely Shri O. Rajagopal, Shri Dilip Singh Judev, Shri Jhumuklal Bhcndia, Shri Balkavi Bairagi and Smt. Mabel Rebello; Shri Dilip Singh Judev and Shri Jhumuklal Bhendia both shall be deemed to have been elected to fill two of the scats allotted to the State of Chhattisgarh and other three silling members shall be deemed to have been elected to fill three of the seats allotted to the State of Madhya Pradesh.(3)Of the six members whose term of office will expire on the 2nd day of April, 2006, namely, Shri Arjun Singh, Shri Kailash Joshi, Shri Bhagatram Manhar, Shri Hansraj Bhardwaj, Shri P.K. Maheshwari and Shri Vikram Verma; Shri Bhagatram Manhar, shall be deemed to have been elected to fill the one of the seats allotted to the State of Chhattisgarh and other five members shall be deemed to have been elected to fill the five scats allotted to the State of Madhya Pradesh.The Second Schedule(See Section 10)
