Section 33 in The National Institute Of Mental Health And Neuro-Sciences, Bangalore Act, 2012
33. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as may appear to it to be necessary for removing the difficulty:Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
