(3)In Class I Cantonments, the Board shall consist of the following members, namely:-(a)the Officer Commanding the station or, if the Central Government so directs in respect of any cantonment, such other military officer as may be nominated in his place by the Officer Commanding-in-Chief, the Command;(b)a Magistrate of the first class nominated by the District Magistrate;(c)the Health Officer;(d)the Executive Engineer;(e)four military officers nominated by name by the Officer Commanding the station by order in writing;(f)seven members elected under this Act.
