Section 21 in The Freedom Of Information Act, 2002
21. 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, make such provisions necessary or expedient for removal of the difficulty: not inconsistent with the provisions of this Act s appear to it to beProvided that no such order shall be made after the expiry of a period of two years from the date of 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 Parliament. INTELLIGENCE AND SECURITY ORGANISATIONS ESTABLISHED BY THE CENTRALGOVERNMENT
