Section 19 in The Jammu and Kashmir State Finance Commission Act, 2006
19. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order published in the Government Gazette, make such provisions, not inconsistent with the provisions of the Act and the rules, as appear to it to be necessary or expedient f& removing the difficulty :Provided that no such order shall be made after the expiry of the period of three months from the date of commencement of the Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid before each House of the State Legislature.
