Section 10 in The Punjab Termination of Agreement Act, 2004
10. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order, in writing published in the Official Gazette, make such provision not inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty :Provided that no such order shall be made under this section after the expiry of a 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 the State Legislature, while it is in session for a total period of ten days.
