Section 2 in The Indian Red Cross Society (Bengal Branch) Act, 1920
2. Constitution of Society.
- There shall be constituted in [West Bengal] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] by this Act a society known as the Bengal Provincial Branch of the Indian Red Cross Society (hereinafter called the Society). The first members thereof shall be appointed either by name or by first members thereof shall be appointed either by name or by office, by the [State Government] [Words 'Provincial Government' first substituted for the word 'Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of [West Bengal] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]. They shall be in number not less than twenty-five or more than fifty.
