34. 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 Official Gazette, make such provisions not
inconsistent with the provisions of this Act, as may appear to be necessary for removing the difficulty:
Provided that no order shall be made under this section after the expiry of a period 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.
