Section 12(3) in Nagpur Improvement Trust Act, 1936
(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.].
