(1)The State Government shall appoint, by notification, [Mayor] [Word substituted for the words 'a person' by W.B. Act 15 of 1995.] to be the Chairman of the Board.[* * * * *] [[Sub-section (2) omitted by W.B. Act 15 of 1995 which was as under :-'(2) While any person is holding the office of Chairman, he shall not hold any other salaried office and shall devote his whole time and attention to his duties under this Act :Provided that the State Government may require him to hold some other salaried office in addition to the office of Chairman or may permit him to perform any honorary duties which in the opinion of the State Government will not interfere with the performance of his duties under this Act.'.]]
