Section 94(3) in Karnataka Maritime Board Act, 2015
(3)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 term, 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 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 it 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shall not be deemed disqualified for such appointment merely because they were members of the Board when the Board was superseded:Provided that the Government may, at any time before the expiration of the period of supersession, whether as originally specified under sub-section (1) or as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.
