Section 36(1) in Kerala Construction Workers' Welfare Fund Act, 1989
(1)If any difficulty arises in giving effect to the provisions of this Act the government may, as occasion may require, by order do anything not inconsistent with this Act or the rules made thereunder which appears to them necessary for the purpose of removing the difficulty :Provided that no such order shall be passed after two years from the date of commencement of this Act.
