Section 51(3) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1) , the Central Government may,—(a)extend the period of supersession for such further term not exceeding six months, as it may consider necessary; or(b)re-constitute the Commission by fresh appointment and in such case the Members who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment:Provided that the Central Government may, at any time before the expiration of the period of supersession, whether as originally specified under sub-section (1) or as extended under this sub- section, take action under clause (b) of this sub-section.
