- If any Trustee be permitted by the Board to absent himself from meetings of the Board for any period exceeding three months or if any Trustee, [* * * * * *] [Words 'or of the Bally Municipality' first inserted by W.B. Act 43 of 1983. then the words, 'other than the Chairman of the Howrah Municipality or of the Bally Municipality,' omitted by W.B. Act 15 of 1995.], dies, or resigns the office of Trustee, or ceases to hold the office of Trustee in pursuance of a notification published under section 12, the vacancy shall be filled by a fresh appointment [* * *] [Omitted 'or election, as the case may be' by Act No. 12 of 2012, dated 21.8.2012.], under section 4.
