(2)On the expiration of the period of supersession, specified in the order, the State Government may-(i)extend the period of supersession for such further term as it may consider necessary, but not exceeding a period of one year at a time, or(ii)reconstitute the Municipal Board by a fresh general election and the persons who vacated their offices under clause (a) and sub-section (1) shall not be deemed disqualified for election or appointment:Provided that the State Government may at any time before the expiration of the period of supersession take action under clause (ii) of this sub-section.
