Section 3(viii) in Kolkata Port Trust Employees (Classification, Control and Appeal) 4th Amendment Regulations, 2006
(viii)Notwithstanding anything contained in Sub-regulation (v) and (vi), and order of suspension made or deemed to have been made under Sub-regulations (i) or (ii) of this regulation shall not be valid after a period of ninety days unless it is extended after review, for a further period before the expiry of ninety days."
