 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
10[6. Power to remove difficulties.- (1) If any difficulty arises in giving effect to the provisions of this Act, as amended by the President's Emoluments and Pension (Amendment) Act, 2008 (28 of 2008), 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 expiration of two years from the date on which this Act comes into force. (2) Every order made under sub-section (1) shall be laid before each House of Parliament.] 1. Ins. by Act 14 of 2000, s. 2 (w.e.f. 11-8-2000). 2. Subs. by Act 79 of 1976, s. 3, for section 3 (w.e.f. 24-5-2000). 3. Ins. by Act 14 of 2000, s. 3 (w.e.f. 11-8-2000). 4. Subs. by Act 28 of 2008, s. 4, for clause (b) (w.e.f. 30-12-2008) 5. Subs. by Act 13 of 2018, s. 139, for "twelve thousand rupees" (w.e.f. 1-4-2018). 6. Subs. by Act 24 of 1962, s. 3, for "pension" (w.e.f. 28-6-1962). 7. Ins. by s. 4, ibid. (w.e.f. 28-6-1962). 8. Section 5 re-numbered as sub-section (1) thereof by Act 79 of 1976, s. 4 (w.e.f. 25-8-1976). 9. Ins. by s. 4, ibid. (w.e.f. 25-8-1976). 10. Ins. by Act 28 of 2008, s. 5 (w.e.f. 30-12-2008).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back