- The Trustees of the Victoria Memorial (hereinafter called the Trustees) shall be the following, namely :--(a)[ the Ministry in charge of the Central Government concerned with matters relating to the Victoria Memorial.] [Substitued by the Victoria Memorial (Amendment) Act, 1972 (40 of 1972), Section 2 (25-8-1972).](b)[ the Governor of West Bengal, [Substitued for the former clauses (b)and(c) by A.C.A.O. 1948 (23.3.1948)](c)the Chief Justice of Calcutta,](d)[ two persons to be nominated by the Central Government from among persons who, in the opinion of that Government, have expert knowledge of exhibits in the Victoria Memorial or are museologists, historians or art historians.] [Substitued by the Victoria Memorial (Amendment) Act, 1972 (40 of 1972), Section 2 (25-8-1972)](e)[ the Secretary to the Government of India [in the Ministry of States,] [Subsitued for the former clauses (e) by A.C.A.O. 1948 (23-3-1948)]](f)the President of the Bengal Chamber of Commerce,(g)the [Mayor] [Substitued for the word Chairman by Act 58 of 1960, Section 3 and Sch. II (26-12-1960)] of the Corporation of Calcutta, and(h)[ such and so many persons as shall from time to time be nominated by the Trustees from among persons who in the opinion of the Trustees, have expert knowledge of the exhibits in the Victoria Memorial or are museologists, historians or art historians with the approval of the Central Government to represent the general body of subscribers.] [Substitued by the Victoria Memorial (Amendment) Act, 1972 (40 of 1972), Section 2 (25-8-1972).](2)The Trustees shall be a body corporate, with perpetual succession by the name of " The Trustees of the Victoria Memorial" and a common seal, and in that name shall sue and be sued' and shall have power to acquire and hold property, to enter into contracts, and to do all acts necessary for and consistent with the purposes of this Act.(3)[ All acts done by a majority of those present and voting at a meeting of the Trustees, and all acts done in pursuance of a majority decision of the Trustees obtained by circulation to the Trustees of the matter requiring decision, shall be deemed to be acts of the Trustees.] [Substitued and deemed always to have been substitued for the original sub-section, by the Victoria Memorial (Amendment) Act, 1943 (25 of 1943), Section 2.](4)No act of the Trustees shall be deemed to be invalid merely by reason of any vacancy in, or defect in the constitution of, the body of the Trustees.(5)In the case of ex-officio Trustees the person for the time being performing the duties of any of the offices mentioned in sub-section (l) shall act as a Trustee.(6)The Trustees may appoint a person to act as their Secretary.(7)Orders for the payment of money on behalf of the Trustees shall be deemed to be sufficiently authenticated if signed by two Trustees and countersigned by the Secretary.
