Section 28 in The Indian Council Of World Affairs Act, 2001
28. 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 not inconsistent with the provisions of this Act s may appear to be necessary for removing the difficulty:Provided that no order shall be made under this section after the expiry of two years from the commencement of this Act.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.[28A. Power to remove difficulties. - (1) If any difficulty arises in giving effect to the provisions of the Indian Council of World Affairs (Amendment) Act, 2003, the Central Government may, by order, do anything not inconsistent with such provisions for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of the Indian Council of World Affairs (Amendment) Act, 2003.(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.][ New section 28A inserted by Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ]
