(1)If any difficulty arises in first giving effect to the provisions of this Act or as to the first constitution of any Panchayat after the commencement of this Act, the Government, as occasion may require, may, by order do anything which appears to them necessary for the purpose of removing the difficulties:Provided that no order shall be made under this section after the expiry of one year from the date of the first constitution of the Panchayats in the State.(2)Every order made under this section shall be laid before the Legislative Assembly, within fourteen days after it is made, if the Assembly is in session or if the Assembly is not in session it shall be laid at its next session.
