Section 4(7) in Nagpur Improvement Trust Act, 1936
(7)[ The member referred to in clause (f) of sub-section (1) shall be [nominated by the Speaker of the Maharashtra Legislative Assembly from amongst the members of the Maharashtra Legislative Assembly] [Inserted by Central Provinces and Berar Act No. XXXIV of 1949, section 3.] ordinarily residing in Nagpur.]Explanation. - For the purposes of this section the term servant of the [Government] [Substituted for 'Crown' by A. O., 1950.] means a whole time salaried servant of the Government.
