Section 112(1) in Karnataka Maritime Board Act, 2015
(1)Whenever the Government considers necessary in the public interest so to do, it may, by order in writing together with a statement of reasons therefore, direct the Board to make any regulations for all or any of the matters specified in section 110 or to amend any regulations, within such period as the Government may specify in this behalf:Provided that the Government may extend the period specified by it by such period or periods as it may consider necessary.
