The National Commission for Backward Classes Act, 1993

18. 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 provisions,  not  inconsistent  with  the provisions of this Act as appear to it  to  be  necessary or expedient, for removing the difficulty:

Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.

2. Every order made under this section shall, as soon as may be after it is made, be laid before each House of Parliament.

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