Section 23 in Jammu and Kashmir Consumer Protection Act, 1987
23. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order in the Government Gazette make such provisions not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two yeas from the commencement of this 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.[23-A. Vacancies of defects in appointment not to invalidate orders.- No act or proceeding of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or the State Commission, as the case may be, shall be invalid by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.] [Inserted by Act XIX of 1997 section 18.]
