(1)Notwithstanding anything contained in Sub-section (1) of Section 4 -(a)the Board constituted for the first time shall consist of such number of trustees, not being less than seven and more than eleven, as Government may, from time to time, determine, who shall be nominated by Government;(b)any person whom Government may deem fit may be nominated as a trustee;(c)Government may, at any time remove any trustee and appoint another in his place; and(d)without prejudice to the provisions of Clause (c) a trustee shall hold office for such term, not being more than five years as Government may fix in that behalf.
