Section 25(4) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(4)On the expiration of the period of supersession specified in the notification issued under sub-section (2), the President may reconstitute the Board by fresh appointments, and in such a case any person who had vacated his office under clause (a) of sub-section (3) shall not be disqualified for appointment:Provided that the President may, at any time before the expiration of the period of supersession, take action under this sub-section.
