Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Foreign Exchange Management (Removal of Difficulties) Order, 2000 CONTENTS 1. Short title and commencement 2. Appointment of Chairperson and Members of Appellate Tribunal on ad hoc basis Foreign Exchange Management (Removal of Difficulties) Order, 2000 Ministry of Finance (Deptt. of Economic Affairs), Order No. S.O. 530(E), dated June 1, 2000 published in the Gazette of India, Extra., Part II, Section 3(ii), dated 1st June, 2000, p. 2, No. 369 [F. No. 1/7/Ec/2000] In exercise of the powers conferred by Section 45 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Central Government hereby makes the following Order, namely : 1. Short title and commencement :- (1) This Order may be called the Foreign Exchange Management (Removal of Difficulties) Order, 2000. (2) It shall come into force at once. 2. Appointment of Chairperson and Members of Appellate Tribunal on ad hoc basis :- Until a Chairperson and Members are appointed in accordance with the provisions of Sections 20, 21 and 22 of the said Act, the Central Government shall appoint such persons as it may deem fit on ad hoc basis to discharge functions of a Chairperson and Members of the Appellate Tribunal.