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Union of India - Section

Section 2 in The Indian Museum Act, 1910

2. Constitution and incorporation of the Trustees of the Indian Museum.

(1)The Trustees of the Indian Museum (hereinafter called the Trustees) shall be-
(a)the [seven] [Substituted by Act 17 of 1922, Section 2, for "six".] persons for the time being performing duties of the following offices, namely :-
(i)the Accountant General of [West Bengal] [Substituted by the A.O. 1948 for "Bengal".];
(ii)the Principal, Government School of Art, Calcutta;
(iii)the Director, Geological Survey of India;
(iv)[ the Director, Zoological Survey of India] [Substituted by Act 17 of 1922, Section 2, for the original sub-clause.];
(v)the Director General of Archaeology; [***] [The word "and" rep, by Section 2, for the original sub-clause.]
(vi)[ the Superintendent, Archæological Section of the Museum; and] [Inserted by Act 17 of 1922, Section 2, for the original sub-clause]
(vii)[] [The original sub-clause (vi) was renumbered (vii) by Section 2, for the original sub-clause.] the Officer in charge of the Industrial Section of the Museum;
(b)[ four other persons to be nominated by the Central Government;] [Substituted by the A, O, 1937 for the former clauses (b) and (c).]
(d)one other person to be nominated by the Council of the Asiatic Society of Bengal;
(e)one other person to be nominated by the Bengal Chamber of Commerce;
(f)one other person to be nominated by the British Indian Association, Calcutta;
(g)one other person to be nominated by the Syndicate of the Calcutta University; and
(h)three other persons to be nominated by the Trustees.
(2)The Trustees shall be a body corporate, by the name of "The Trustees of the Indian Museum", with perpetual succession and a common seal, and in that name shall sue and be sued, and shall have power to acquire and hold property, to enter into contracts, and to do all acts necessary for and consistent with the purposes of this Act.
(3)The nominated Trustees shall, save as herein otherwise provided, hold office for a period of three years:Provided that the authority nominating a Trustee may extend his term of office for one or more like periods.