(1)The Board shall be known by such name as may be decided upon at a general meeting of the first Board constituted under the provisions of this Act provided that not less than three-fifths of the members, present at the meeting have voted in favour of the name selected, and that such name has been approved by the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government.(2)If the Board fails to select a name in accordance with the provisions of sub-section (1) or the name selected is not approved by the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government the Board shall be designated the Central Board.(3)The Board shall by such name be a body corporate and shall have a perpetual succession and a common seal and shall by such name sue and be sued.
