Section 5 in THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2023
5.Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of Part IV-A of the principal Act, as inserted by the Government of National Capital Territory of Delhi(Amendment)Act, 2023, the President may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of Part IV-A of the principal Act, as inserted by the Government of National Capital Territory of Delhi (Amendment)Act, 2023, as may appear to him to be necessary or expedient for the purposes of removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the date of commencement of thisAct.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
