6. Constitution of first Board and filling up casual vacancy.
(1)Notwithstanding anything contained in Sub-section (1) of Section 4 -(a)the Board constituted for the first time shall consist of such number of trustees, not being less than seven and more than eleven, as Government may, from time to time, determine, who shall be nominated by Government;(b)any person whom Government may deem fit may be nominated as a trustee;(c)Government may, at any time remove any trustee and appoint another in his place; and(d)without prejudice to the provisions of Clause (c) a trustee shall hold office for such term, not being more than five years as Government may fix in that behalf.(2)Every vacancy in the office of an elected trustee shall be filled up by the Organisation concerned within thirty days of the occurrence of the vacancy.(3)Where an Organisation fails to elect a trustee for filling up the vacancy referred to in Sub-section (2) within the period specified therein Government shall have the power to fill up such vacancy by appointing a trustee according as they deem fit and on such appointment the trustee shall be deemed to be an elected trustee under Clause (b) of Sub-section (1) of Section 4.
