Section 5 in The Punjab Separation of Judicial and Executive Functions Act, 1964
5. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government, in consultation with the High Court, may by order do anything, not inconsistent with such provisions and for the furtherance of the purposes of this Act which appear to it to be necessary or expedient for the purpose of removing the difficulty.
