- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of publication of this Act in the Official Gazette.The Schedule[see section 5(2)]Form of oath or affirmation to be made by the Lokayukta.I ..........................having been appointed Lokayukta of the State of Tripura do swear in the name of God/solemnly affirm that I will bear true faith and allegience to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour affection or ill will and that 1 will uphold the Constitution and the law.
