Section 21(3) in The National Council For Teacher Education Act, 1993
(3)The Council may at any time after publication of a notification under sub¬-section (2), re-constitute the Regional Committee in the manner provided in sub¬-section (3) of section 20:Provided that it shall be competent for the Council to appoint any person, who was a member of a Regional Committee which was terminated, as a member of the re-constituted Regional Committee.
