Section 32(4) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986
(4)On the 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 period not exceeding six months as they may consider necessary, or(b)reconstitute the Board in the manner provided in section 5.
