Section 26B(3) in The Forward Contracts (Regulation) Act, 1952
(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the Central Government may reconstitute the Commission by fresh appointment and in such case any person or persons who vacated their offices under clause (a) of sub-section (2), shall not be deemed disqualified for such appointment: Provided that the Central Government may, at any time before the expiration of the period of supersession, take action under this sub-section.
