[* * * * * *] [[Section 4A first inserted by W.B. Act 17 of 1969, then omitted by W.B. Act 43 of 1983. The section was as under :-'4A. Constitution of the Board on appointment of Executive Officer for Howrah Municipality under section 67A of the Bengal Municipal Act 1932. - Notwithstanding anything contained in this Chapter, when an Executive Officer has been appointed under section 67A of the Bengal Municipal Act, 1932, in respect of the Howrah Municipality, then, during the period for which the Executive Officer has been appointed, -(a)such Executive Officer shall be an ex-officio Trustee;(b)the Trustees referred to in clauses (b) and (c) of sub-section (1) of section 4 shall cease to hold office as Trustees; and(c)the total number of Trustees of the Board shall be eight.'.]]
