Section 17(2) in The Calcutta Improvement Act, 1911
(2)Subject to the provisions of section 15, the term of office of Trustees other than the [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 1939 and W.B. Act 32 of 1955, respectively. The Proviso substituted by W.B. Act 32 of 1955.] shall be as follows: -(a)[ the Chairman - such period not exceeding three years as may be fixed by the State Government] [Clause (a) first substituted by W.B. Act 32 of 1955. Then it was again substituted by the Schedule to W.B. Act 11 of 1972.]:Provided that the State Government may, if it thinks fit, extend or reduce the period from time to time.(b)a Trustee appointed or elected in pursuance of section 16 in the place of a Trustee who has been permitted to absent himself from meetings of the Boars - the period of the absence of the latter Trustee;(c)other Trustees - three years :[Provided that when a vacancy occurs in the seat of a member elected under clause (c) or clause (d) of sub-section (i) of section 4 by death or resignation or for any other reason, the bodies concerned shall elect a person to fill the vacancy within such time as the State Government may prescribe by rules, and the Trustee so elected shall hold office as a member of the Board for the residue of the term of office of the member whose seat he is elected to fill] [Words substituted by Ben. Act 1 of 1939 and W.B. Act 32 of 1955, respectively. The Proviso substituted by W.B. Act 32 of 1955.].
