(4)No notification promulgated under sub-section (3) shall remain in force for more than fifteen days from the promulgation thereof:Provided that if the Administrator considers it necessary so to do for the preservation of the public order, he may, by order published in the Official Gazette, direct that such notification shall remain in force for such further period not exceeding six months, from the date on which it would have, but for such order, expired as he may specify in the said order.
