(3)On the expiration of the period of supersession specified in the notification, the State Government may,if in its opinion it is so necessary, extend the period of supersession for such further term, as it may consider necessary, but not exceeding one year at a time, and on the expiration of the period of supersession either as originally specified or extended, the Gram Sabha shall resume its functions and elect its President and constitute the Committees, and the State Government shall establish the Gram Sabha Adalat, in the manner provided in this Act:Provided that the State Government may, at any time before the expiration of the period of supersession, withdraw any notification issued under sub-Section (1).
