Section 5 in The Goa, Daman And Diu (Absorbed Employees) Act, 1965
5. Power to remove difficulties.
If any difficulty arises in giving effect to the provisions of this Act or any rule made thereunder in relation to any absorbed employee or any person referred to in clause (b) of sub-section (1) of section 3, the Central Government may, by order, make such provision as appears to it to be necessary or expedient for removing the difficulty:Provided that the power under this section shall not be exercisable after the expiration of a period of two years from the commencement of this Act.
