Power to remove difficulties
Power to remove difficulties.
144. (1) If any difficulty arises in giving effect to the provisions of this Scheme, the Central Government may, by order, not inconsistent with the provisions of this Scheme, remove the difficulty.
(2) No order under sub-section (1) shall be made after the expiry of period of two years from the date on which provisions of this Scheme come into force.
(3) Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before each House of Parliament.