Section 48(3) in THE MAJOR PORT AUTHORITIES ACT, 2021
(3)On the expiration of the period of taking over specified in the notification issued under sub-section (1) or at any time prior to such expiration, the Central Government may, by notification,.—(a)extend the period of taking over the management of the Board for such further term, not exceeding twelve months, as it may consider necessary; or(b)re-constitute the Board by making fresh appointment to all posts of the Board on such terms and conditions as the Central Government may consider necessary, and in such case, any person who stand removed from their offices under clause (a) of sub-section (2) shall be deemed disqualified for appointment.
