Report No. 263

37. 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 removal of the difficulty.

Provided that no such 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.

References:

• Pam Sanghera, International Child Abduction - A Harsh Reality
• Chiacone et al., US Department of Justice, Office of Juvenile Justice and Delinquency Programs, Issues in Resolving Cases of International Child Abduction by Parents, 2001
• Neeta Misra, International Child Abduction And Domestic Violence: Why Children Are Sent Back To Violent Homes, Business Standard, 2016.
• Adam Pipe, What do we mean by best interests of a child?, 2014.
• Anil Malhotra, Rights of Abducted Children, The Hindu, 2016.
• Anil and Ranjit Malhotra, India, Inter-Country Parental Child Removal And The Law.
• European Parliament, Directorate-General For Internal Policies Policy Department C: Citizens' Rights And Constitutional Affairs Civil Liberties, Justice And Home Affairs Cross-border parental child abduction in the European Union, 2015
• Goldberg and Shetty, Representing Battered Respondents Under The Hague Convention On The Civil Aspects Of International Child Abduction, Berkley, 2015.
• Marie Crawford, Wrongful removal, Counsel Magazine, 2015
• US Department of State, Hague Convention on the Civil Aspects of International Child Abduction, Legal Analysis of the Convention, 51 Federal Register 10494.
• US, Department of State, Report on Compliance with the Hague Convention on the Civil Apsects of International Child Abduction, 2007
• Weiner, International Child Abduction and the Escape from Domestic Violence, Fordham Law Review, 2000.
• Weiner, Intolerable Situations and Counsel for Children: Following Switzerland's Example in Hague Abduction Cases, American University Law Review, 2008.
• Henry Brookman, How International Issues Further Complicate Child custody Cases, Telegraph, 2012.
• Elisa Pérez-Vera Explanatory Report to the Hague Convention on the Civil Aspects of International Child Abduction.