Section 13(3) in Forward Contracts (Regulation) Act, 1952
(3)Notwithstanding anything to the contrary contained in any law or the rules or bye-laws of the association whose governing body is superseded under subsection (1), the person or persons appointed under that sub-section shall hold office for such period as may be specified in the notification published under that subsection, and the Central Government may, from time to time by like notification, vary such period.
