(2)[ The Governors shall at a meeting co-opt with themselves two teachers, of either sex, of St. Thomas' School to be elected for the purpose of such cooption by the teachers of that school in the manner prescribed by rules made under section 15, and may at a meeting co-opt such other persons, of either sex, not exceeding three in number, as they may consider necessary; and all persons co-opted under this sub-section shall be deemed to be Governors for the purposes of this Act.] [Sub-section (2) substituted by Bengal Act 8 of 1941.]
