Section 38 in The Offshore Areas Mineral (Development And Regulation) Act, 2002
38. Removal of difficulties.—
(1)If any difficulty arises in giving effect to the provisions of this Act, or of any of the enactments extended under section 29, the Central Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act or, as the case may be, of such enactment, as may appear to it to be necessary or expedient for removing the difficulty:Provided that no order shall be made under this section,—(a)in the case of any difficulty arising in giving effect to any provision of this Act, after the expiry of three years from the commencement of such provision;(b)in the case of any difficulty arising in giving effect to the provisions of any enactment extended under section 29, after the expiry of three years from the extension of such enactment.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
