Section 17(3) in The Kerala Headload Workers Act, 1978
(3)On the expiration of the period of supersession specified in the notification issued under subsection (1), the Government may-(a)extent the period of supersession for such further period as it may consider necessary:Provided that the total period of supersession shall not exceed one year; or(b)re-establish the Board in the manner provided in section 14.
