Section 10 in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994
10. 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, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the coming into force of this Act.(2)Every order made under sub-section (1) shall be laid before each House of Parliament.
