Section 4(1) in The Sri Aurobindo Memorial Act, 1972.

[Cites 0, Cited by 0] [Section 4] [Entire Act]

(1)The Society shall consist of the following members, namely:-

(a)the Governor of West Bengal, ex officio,

(b)the Chief Minister of West Bengal, ex officio,

(c)[seven persons] [Words substituted for the words 'six persons' by W.B. Act 3 of 1973.] to be nominated by the Government of West Bengal,

(d)seven persons to be nominated by the trustees of Sri Aurobindo Ashram.

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