Section 12(2) in Nagpur Improvement Trust Act, 1936
(2)When the place of a Trustee elected under clause (d) of sub-section (1) of section 4 becomes vacant by his resignation, removal or death, the vacancy shall be filled, within two months of the existence of such vacancy being notified to [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] by the Trust, in the manner provided by sub-section (4) of the same section, provided that if [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] fails to elect a qualified person to fill the vacancy within the said period, the provisions of sub-section (5) of section 4 shall apply.[(2-A) When the place of a Trustee elected under clause (f) of sub-section (1) of section 4 becomes vacant by his resignation, removal or death, it shall be filled in the same manner in which the original appointment was made.] [Inserted by Central Provinces and Berar Act No. XXXIV of 1949, section 6.]
