(13)On the expiration of the period of supersession specified in the notification issued under sub-section (11), the State Government may -(a)extend the period of supersession for such further term, not exceeding six months as it may consider necessary; or(b)reconstitute the Water Committee by fresh appointment, and in such case any person who vacated his office under clause (a) of subsection (11) shall not be deemed to be disqualified for appointment:Provided that the State Government may at any time before the expiration of the period of supersession, whether originally superseded under sub-section (11) or as extended under this sub-section, take action under clause (b) of this subsection.
