Section 17(3) in The Technology Development Board Act, 1995
(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the Central Government may reconstitute the Board by a fresh appointment and in such case any person or persons who vacated their offices under clause (a) of sub-section (2), shall not be deemed to be disqualified for appointment:Provided that the Central Government may, at any time, before the expiration of the period of supersession, take action under this sub-section. 7 (4) The Central Government shall cause a notification issued under sub-section (1) and a full report of any action, taken under this section and the circumstances leading to such action to be laid before each House of Parliament at the earliest.
