(1)If any difficulty arises in giving effect in any Part B State to the provisions of any Act or Ordinance now extended to that State, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may--(a)specify the corresponding authorities within the meaning of section 5;(b)provide for the transfer of any matter pending before any Court, tribunal or other authority, immediately before the appointed day, to any corresponding Court, tribunal or other authority for disposal;(c)specify the areas or circumstances in which, or the extent to which or the conditions subject to which, anything done or any action taken including any of the matters specified in the second proviso to section (6) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act or Ordinance as now extended.
