(3)If any of the bodies referred to in clauses (d), (e) and (f) and sub-clauses (iii) to (iv) of clause (g) of sub-section (1) does not by such date as may be prescribed by the [State Government] [Words 'Provincial Government' Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.'] nominate the Governors mentioned therein, the [State Government] [Words 'Provincial Government' substituted for the words 'Local government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] shall nominate qualified persons to be such Governors, who shall be deemed to be Governors duly nominated by such bodies.
