Section 4 in The Bengal State Aid To Industries Act, 1931
4. Procedure in default of election or appointment of members.
- If, by such date as may be fixed by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.], any of the bodies referred to in [clauses (e), (g) and (h) of sub-section (1) of section 3 does not appoint or elect the member to be appointed or elected by it, as the case may be,] [Words, figures and letters substituted for the words, figures and letters 'Clauses (c), (d), (e), (f) and (g) of sub-sections (1) of sections 3 does not elect the member to be elected by it' by W.B. Act 15 of 1954 substituted by W. B. Act 15 of 1954.] under the provisions of that section the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] shall appoint a suitable person to be such member, and any person so appointed shall be deemed to be a member as if he had been [duly appointed or elected, as the case may be, by the body failing to appoint or elect] [Words substituted for the words 'duly elected by the body failing to elect' by W.B. Act 15 of 1954.] a member under the said provisions.
