(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty :Provided that no such order shall be made after the expiry of a period of two years from the appointed day.(2)Every order made under this section shall be laid, as soon as may be after it, is made, before each House of Parliament.THE SCHEDULE[See section 2 (l) ]TRUSTS AND BODIES
