- The [State] [Substituted by Adaptation of Laws Order.] Government shall from time to time appoint one of the persons so appointed Commissioners as aforesaid to be Chairman of the Commissioners, and may at any time, if [it] [Substituted for 'he' by the A.O.] see fit, revoke such appointment and appoint another of such persons to be Chairman.The Commissioners may sue and be sued in the name of their Chairman.
