(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by [order] [Three such Orders seem to have been passed so far. They are published in the Gazette of India, 1963 in Pt. II-S. 3(i), at p. 900 and in Ext., pp. 835 and 836 as G.S.R.s 1620 D/d- 7-10-1963;, 1847, D/d- 30-11-1963 and 1848 D/d- 30-11-1963, respectively.], do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty.
