(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the official Gazette, make such provisions, not inconsistent with the provisions of this Act, as may appear to be for removing the difficulty:Provided that no order shall be made under this section after the expiry 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 the Legislative Assembly.
