(3)If any of the bodies referred to in clauses (d), (e) and (f) and sub-clauses (iii) to (iv) of clause (g) of sub-section (1) does not by such date as may be prescribed by the [State Government] nominate the Governors mentioned therein, the [State Government] shall nominate qualified persons to be such Governors, who shall be deemed to be Governors duly nominated by such bodies.[(3a) If the teachers of St. Thomas School do not by such date as may be fixed by the Governors in this behalf, elect two teachers for the purpose of cooption under sub-section (2), the Governors shall at a meeting co-opt two persons of either sex from amongst the teachers of the said school and the persons so co-opted shall be deemed to be Governors as if they had been co-opted after having been duly elected under the said sub-section.]
