(1)The Board shall be constituted by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government in such manner and consisting of such number of trustees not exceeding eleven, of whom not more than four may be ex-officio trustees, as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government.
