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11. 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 as may appear to it to be necessary or expedient for removing the difficulty: Provided that no order shall be made after the expiry of a period of three years from the date of 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. 7 THE FIRST SCHEDULE [See sections 2(1) (c), (p) and 9(1)] Sl. No Name of the authority Act No. (1) (2) (3) 1. The Reserve Bank of India, established under section 3 of the 2 of 1934. Reserve Bank of India Act, 1934. 2. The Securities and Exchange Board of India, established under 15 of 1992. section 3 of the Securities and Exchange Board of India Act, 1992. 3. The Insurance Regulatory and Development Authority of 41 of 1999. India, established under section 3 of the Insurance Regulatory and Development Authority Act, 1999. 4. The Pension Fund Regulatory and Development Authority, 23 of 2013. established under section 3 of the Pension Fund Regulatory and Development Authority Act, 2013. 5. The International Financial Services Centres Authority 50 of 2019. established under section 4 of the International Financial Services Centres Authority Act, 2019. 8 THE SECOND SCHEDULE [See sections 6(4) and 9(1)] Sl. No Name of the enactment Act No (1) (2) (3) 1. The Reserve Bank of India Act, 1934. 2 of 1934. 2. The Insurance Act, 1938. 4 of 1938. 3. The Banking Regulation Act, 1949. 10 of 1949. 4. The State Bank of India Act, 1955. 23 of 1955. 5. The Securities Contracts (Regulation) Act, 1956. 42 of 1956. 6. The Banking Companies (Acquisition and Transfer of 5 of 1970. Undertakings) Act, 1970. 7. The Regional Rural Bank Act, 1976. 21 of 1976. 8. The Banking Companies (Acquisition and Transfer of 40 of 1980. Undertakings) Act, 1980. 9. The Securities and Exchange Board of India Act, 1992. 15 of 1992. 10. The Foreign Exchange Management Act, 1999. 42 of 1999. 11. The Insurance Regulatory and Development Authority Act, 41 of 1999. 1999. 12. The Payment and Settlement Systems Act, 2007. 51 of 2007. 13. The Companies Act, 2013. 18 of 2013. 14. The Pension Fund Regulatory and Development Authority 23 23 of 2013. of 2013 Act, 2013. 15. The Insolvency and Bankruptcy Code, 2016. 31 of 2016. 9