Section 112(1) in The Gujarat Maritime Board Act, 1981
(1)Whenever the State Government considers necessary in the public interest so to do, it may by order in writing together with a statement of reasons therefor, direct the Board to make any regulation for all or any of the matters specified in Section 110 or to amend any regulations, within such period as the State Government may specify in this behalf:Provided that the State Government may extend the period specified by it by such period or periods as it may consider necessary.
