7. [ Term of office of other Trustees. [Substituted by M.P. Act No. XIV of 1952, section 6.]
(1)Every person becoming a Trustee under clause (b) [or clause (ba) or clause (c)] of sub-section (1) of section 4 shall continue to hold office as such Trustee so long as he continues to hold office by virtue of which he becomes such Trustee.(2)The term of office of every person becoming a Trustee by virtue of clause (d) of sub-section (1) of section 4, shall be five years or until he ceases to be a Councillor of the Corporation, whichever period is less.(3)The term of office of every person becoming a Trustee by virtue of clause (f) of subsection (1) of section 4 shall be five years or until he ceases to be a member of [Bombay] [Substituted for 'Madhya Pradesh' by Bom. (V. R.) A. O., 1956.] Legislative Assembly, whichever period is less.]
