(4)An outgoing member shall, unless the [Central Government] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] otherwise directs, continue in office until the election or nomination o his successor is notified under [sub-section (7) of section 13] [Substituted by Act 24 of 1936, s.6, for "sub-section (2) of section 14"].
