Section 2(1)(g) in The St. Thomas' School Act, 1923.

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State of West Bengal - Subsection

Section 2(1)(g) in The St. Thomas' School Act, 1923.

(g)the following persons, of either sex, being members of the [Church of North India] [Words within third brackets substituted by W.B. Act 27 of 1990.] namely :

(i)[ three persons to be nominated by the State [Government;] [Sub-clause (i) substituted by Adaptation of Laws Order, 1937.]]

(ii)one person to be nominated by the vestry of St. Paul's Cathedral, Calcutta;

(ii)two persons to be nominated by the vestry of St. John's Church, Calcutta; and

(iv)one person to be nominated by the vestry of St. Stephen's Church, Kidderpore.

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State of West Bengal - Subsection

Section 2(1)(g) in The St. Thomas' School Act, 1923.