Section 86 in The Madhya Pradesh Reorganisation Act, 2000
86. Power to remove difficulties.-
(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not in consistent 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 five sitting members whose term of office will expire on the 9th day of April, 2002, namely Shri 1[Lakkhiram], Shri Surendra Kumar Singh, Shri Sikandar Bakht, Shri 1[Suresh Pachauri] and Shri 1[Abdul Gaiyur Qureshi]; Shri 1[Lakkhiram] and Shri Surendra Kumar Singh shall be 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 1[ the 29th day of June, 2000], namely Shri 1[O. Rajgopal], Shri 1[Dilip Kumar], Shri 1[Jhumuklal], Shri 1[Balkavi] and 1[Sushri Mobal Ribelo]; Shri 1[Dilip Kumar] and Shri 1[Jhumuklal] both shall be 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.(3)Of the six members whose term of office will expire on the 2nd day of April, 2006, namely, Shri Arjun Singh, Shri 1[Kailash Chandra], Shri 1[Bhagatram], Shri Hansraj Bhardwaj, Shri P.K. Maheshwari and Shri 1[Vikram Singh], Shri 1[Bhagatram], 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 seats allotted to the State of Madhya Pradesh.The Second Schedule(See Section10)
