Section 112(1) in Tamil Nadu Maritime Board Act, 1995
(1)Whenever the Government consider necessary, in the public interest so to do, it may, by order in writing together with a statement of reasons therefor, direct the Board to make regulation for all or any of the matters specified in section 110 or to amend any regulation, within such period as the Government may specify in this behalf:Provided that the Government may extend the period specified by them to make such regulation by such period or periods as they may consider necessary.
