(3)In case the employer is not able to complete the recruitment within [one year] [Substituted by G.S.R. 773(E), dated 25.11.2004, for " six months" (w.e.f. 25.11.2004).], then he may make an application under section 18 of the Act for an extension of the period of validity of the permit, stating the reasons therein for not completing the recruitment within the prescribed period. The prescribed authority may extend the validity of the permit by such further period as it may think fit but not exceeding three months at a time.
