Section 75(3) in The West Bengal Maritime Board Act, 2000
(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the State Government may-(a)extend the period of supersession for such further period, not exceeding six months, as it may consider necessary, or(b)reconstitute the Board by fresh appointment and, in such case, any person who vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for appointment, or(c)reconstitute the Board by appointment only for such period as it may consider necessary and, in such case, the person who vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for such appointment merely because he was a member of the Board when the Board was superseded:Provided that the State Government may, at any time before the expiration of the period of supersession, whether as initially specified under sub-section (1) or as extended under this sub-section, take action under clause (b) or clause (c) of this sub-section.
