(3)The State Government shall, by notification, declare that a Trustee shall cease to be a Trustee -(i)if he incurs any of the disqualifications mentioned in section 5 after his appointment [* * *] [Omitted 'or election, as the case may be' by Act No. 12 of 2012, dated 21.8.2012.], as a Trustee; or[* * * * *] [[Clause (ii) omitted by W.B. Act 15 of 1995 which was as under :-'(ii) If he was elected or appointed as being a Commissioner of the Howrah Municipality or of the Bally Municipality or a member representing the Chambers of Commerce referred to In section 4 and If he Is, at the date of such notification, no longer a Commissioner of the Howrah Municipality or of the Bally Municipality or a member of any of the said Chambers of Commerce, as the case may be.']]
