Section 4B(1) in The Indian Red Cross Society Act, 1920
(1)Notwithstanding anything contained in section 3, the Managing Body shall consist of the following members, namely:(a)a Chairman to be nominated by the President for such term as he may deem fit;(b)six members to be nominated by the President for such term as he may deem fit;(c)twelve members to be elected by the State Branch Committees for a term of two years in accordance with the rules made by the Managing Body under section 5:Provided that not more than one member shall be elected by any State Branch Committee:Provided further that no member, elected under this section shall hold office continuously for more than two terms.
