If any of the bodies of electors referred to in [clause (c) or clause (d) of sub-section (1) of section 4] [substituted by W.B. Act 32 of 1955.] does not, by such date as may be prescribed by rule made in that behalf under section 137, elect a person to be a Trustee, the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] shall, by notification, appoint a person belonging to such body to be a Trustee; and any person so appointed shall be deemed to be a Trustee as if he had been duly elected by such body.
