(1)The term of office of the first Trustees appointed or elected under [sub-section (1) of section 4] [Words, figures and brackets substituted by W.B. Act 32 of 1955.] of section 8, other than the Chairman, shall commence on such day as may be appointed by the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.].(2)Subject to the provisions of section 15, the term of office of Trustees other than the [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 1939 and W.B. Act 32 of 1955, respectively. The Proviso substituted by W.B. Act 32 of 1955.] shall be as follows: -(a)[ the Chairman - such period not exceeding three years as may be fixed by the State Government] [Clause (a) first substituted by W.B. Act 32 of 1955. Then it was again substituted by the Schedule to W.B. Act 11 of 1972.]:Provided that the State Government may, if it thinks fit, extend or reduce the period from time to time.(b)a Trustee appointed or elected in pursuance of section 16 in the place of a Trustee who has been permitted to absent himself from meetings of the Boars - the period of the absence of the latter Trustee;(c)other Trustees - three years :[Provided that when a vacancy occurs in the seat of a member elected under clause (c) or clause (d) of sub-section (i) of section 4 by death or resignation or for any other reason, the bodies concerned shall elect a person to fill the vacancy within such time as the State Government may prescribe by rules, and the Trustee so elected shall hold office as a member of the Board for the residue of the term of office of the member whose seat he is elected to fill] [Words substituted by Ben. Act 1 of 1939 and W.B. Act 32 of 1955, respectively. The Proviso substituted by W.B. Act 32 of 1955.].(3)Any Trustee shall, if not disqualified for any of the reasons mentioned in section 9, be eligible for re-appointment or re-election at the end of his term of office.Conduct of Business.
