11A. [ President.] [Sections 11A, 11B and 11C inserted by West Bengal Act 16 of 1954.] - (1) The members of the Council shall, at their first meeting after the notification referred to in sub-section (1) of section 11, recommend in such manner as may be prescribed by rule made in this behalf under section 33, the names of three persons for the purpose of this sub-section; and the State Government shall nominate one of such persons to be the President of the Council.
(2)The President, if he is not already a member of the Council, shall be a member of the Council in addition to the members referred to in section 4.(3)The State Government shall publish the name of the President in the Official Gazette and his term of office shall commence from the date of such publication.(4)The President shall hold office for a period of five years, or until his successor is nominated, whichever is longer.(5)The President-(a)may at any time by writing under his hand addressed to the State Government resign his office,(b)shall be deemed to vacate his office in all cases where a member is deemed to vacate his office under sub-section (1) of section 9.(6)As often as the office of the President becomes vacant by his death or under sub-section (5), the Council shall at a special meeting to be called for the purpose within one month of the vacancy, recommend in such manner as may be prescribed by rule made in this behalf under section 33, the names of three persons for the purpose of this sub-section; and the State Government shall nominate another President from such persons.(7)A President nominated to fill a vacancy, shall hold office for so long as the President whose place he fills would have been entitled to hold office if the vacancy had not occurred.(8)The President shall perform such functions as may be prescribed by rule made in this behalf under section 33.(9)Notwithstanding anything contained in the foregoing sub-sections, for a period of five years from the 15th day of January, 1955 and for such additional period as may expire until the nomination of a President under sub-section (1), the State Government shall appoint, as often as may be necessary, such person, as it thinks fit, to be the President. The provisions of sub-sections (2), (3), (4), (5), (7) and (8) shall apply to such President.
