Section 4(5) in Nagpur Improvement Trust Act, 1936
(5)If the Corporation does not, within two months of the expertly of the term of a Councillor elected under sub-section (4), elect a Councillor to be a Trustee, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, by notification, appoint a Councillor of the Corporation to be a Trustee, and any person so appointed shall be deemed to be Trustee as if he had been duly elected by the Corporation.
