Section 15(2) in The Calcutta Improvement Act, 1911
(2)The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] shall, by notification declare that a Trustee shall cease to be a Trustee -(c)if he has become disqualified for appointment or election as a Trustee for any of the reasons mentioned in section 9; or(d)if was elected or appointed as being a member of the Corporation, the Bengal Chamber of Commerce or the Bengal National Chamber of Commerce [or the Indian Chamber of Commerce or the Bharat Chamber of Commerce] [Words inserted by W.B. Act 32 of 1955.] and if he is, at the date of such notification, no longer a member of the Corporation or such Chamber, as the case may be.
