8. [ Commencement of term of office of first Trustees. [Substituted by M.P. Act No. XIV of 1952, section 3.]
(1)The term of office of the first appointed and elected Trustees shall commence on such date as shall be notified in this behalf by the [State] Government.](2)A person ceasing to be a Trustee by reason of the expiry of his term of office shall, if otherwise qualified, be eligible for re-election or re-appointment.
