Section 21 in West Bengal Societies Registration Rules, 1963
21. The property of the club shall be vested in (...................) trustees who shall be appointed by the committee and the property of the club shall be vested in them to be dealt with by them as the committee may from time to time direct by resolution (of which an entry in the minute book shall be conclusive evidence). The trustees shall be indemnified against risk and expense out of the club property. The trustees shall hold office until death or resignation or until removal from office by the committee. Where by reason of such death, resignation or removal it is necessary that a new trustee or trustees be appointed the committee shall nominate the person or persons to be appointed the new trustee or trustees. For the purpose of giving effect to such nomination the (specify an officer of the club) is hereby nominated as the person to appoint new trustees of the club and he shall by deed duly appoint the person or persons so nominated by the committee.
