4. [ Constitution of the Board] [Section 4 substituted by W.B. Act 32 of 1955.]. - The Board shall consist of [twelve Trustees] [Words substituted and clause (cc) inserted by W.B. Act 42 of 1983.] namely: -
(a)a Chairman, appointed by the State Government by notification,(b)the Commissioner of the Corporation, ex-officio,(c)three members of the Corporation elected by the Corporation,(cc)[ an official of the Calcutta Metropolitan Development Authority appointed by the State Government by notification] [Words substituted and clause (cc) inserted by W.B. Act 42 of 1983.],(d)two members representing the four Chambers of Commerce, that is to say, the Bengal Chamber of Commerce, the Bengal National Chamber of Commerce, the Indian Chamber of Commerce and the Bharat Chamber of Commerce, elected in the manner prescribed by rules by the State Government, and(e)four other persons appointed by the State Government by notification.(2)The names of the persons elected under clauses (c) and (d) of subsection (I) shall be published by notification by the Chairman.
