2. Constitution of the Governors. - (1) The Governors of St. Thomas' School (hereinafter referred to as the Governors) shall be -
[(a) the Bishop of Calcutta;][(b) the Vice-President of the to cheer of Calcutta;](c)the Master of the Calcutta Trades Association for the time being ;(d)one person of either sex to be nominated by the Bengal Chamber of Commerce;(e)one person of either sex to be nominated by the Anglo-Indian and Domiciled European Association of Bengal;[(f) one Anglo-Indian Councillor of the Calcutta Municipal Corporation or, if there is no such Councillor, one person belonging to the Anglo-Indian community to be nominated by the Corporation; and](g)the following persons, of either sex, being members of the [Church of North India] namely :[(i) three persons to be nominated by the State [Government;]](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.[(2) The Governors shall at a meeting co-opt with themselves two teachers, of either sex, of St. Thomas' School to be elected for the purpose of such cooption by the teachers of that school in the manner prescribed by rules made under section 15, and may at a meeting co-opt such other persons, of either sex, not exceeding three in number, as they may consider necessary; and all persons co-opted under this sub-section shall be deemed to be Governors for the purposes of this Act.](3)If any of the bodies referred to in clauses (d), (e) and (f) and sub-clauses (iii) to (iv) of clause (g) of sub-section (1) does not by such date as may be prescribed by the [State Government] nominate the Governors mentioned therein, the [State Government] shall nominate qualified persons to be such Governors, who shall be deemed to be Governors duly nominated by such bodies.[(3a) If the teachers of St. Thomas School do not by such date as may be fixed by the Governors in this behalf, elect two teachers for the purpose of cooption under sub-section (2), the Governors shall at a meeting co-opt two persons of either sex from amongst the teachers of the said school and the persons so co-opted shall be deemed to be Governors as if they had been co-opted after having been duly elected under the said sub-section.](4)The names of the nominated and co-opted Governors shall be published in the [Official Gazette].
