(1)When the place of a Trustee appointed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government becomes vacant by his resignation, removal or death, the [State] [Substituted for 'provincial' by A. O., 1950.] Government shall appoint a person to fill the vacancy.(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.](3)The term of office of a Trustee appointed or elected under this section shall be the remainder of the term of the office of the Trustee in whose place he has been elected or appointed :Provided that no person elected or appointed under sub-section (2) shall continue to be a Trustee after he has ceased to be a member of [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.], but he may so continue notwithstanding that the Trustee in whose place he was elected or appointed has ceased to be a member of the said [ the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.].
