(1)of the thirteen elected Commissioners one shall be elected by the Municipal Corporation of the City of Calcutta, one shall be elected by the Howrah Municipality and the remaining by such State 2 or local bodies representing commercial interests as the Central Government may, from time to time, by notification in the Official Gazette, specify, and such notification may also specify the number of Commissioners that each of such bodies may elect.(2)The election shall be made in such manner as may be determined by the electing bodies, subject to the approval of the 4[Central Government]; and the name of every person so elected shall be published in the 5[Official Gazette].(3)All the Commissioners other than those who are ex-officio Commissioners or elected Commissioners shall be appointed either by name or by virtue of office by the Central Government by notification in the Official Gazette.
