(5)Notwithstanding anything contained in the foregoing sub-sections, the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] may make new or additional Statutes or amend or repeal the Statutes referred to in sub-section (1) during the period of three years immediately after the commencement of this Act:Provided that the [Chancellor] [Substituted by the Amendment Act 3 of 2000.] may, on the expiry of the said period of three years, make, within one year from the date of such expiry, such detailed Statutes as he may consider necessary and such detailed Statutes shall be laid before the Legislative Assembly.
