Section 94(3) in Tamil Nadu Maritime Board Act, 1995
(3)On expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may -(a)extend the period of supersession for such further term not exceeding six months, as they may consider necessary, or(b)reconstitute the Board by fresh appointment, and in such case, any persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment, or(c)reconstitute the Board by appointment only for such period as they may consider necessary and, in such a case, the persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for such appointment merely because they were members of the Board when the Board was superseded:Provided that the Government may, at any time before the expiration of the period of supersession, whether as originally specified under sub-section (1) or as extended under this sub-section, take action under clause (b) or clause (c) of this sub-section.
