3. Creation and incorporation of Board. - The duty of carrying out the provisions of this Act shall, subject to the conditions and limitations hereinafter contained, be vested in a Board, to be called, "The Trustees for the Improvement of Calcutta"; and such Board shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.
[4. Constitution of the Board]. - The Board shall consist of [twelve Trustees] namely: -(a)a Chairman, appointed by the State Government by notification,(b)the Commissioner of the Corporation, ex-officio,(c)three members of the Corporation elected by the Corporation,[(cc) an official of the Calcutta Metropolitan Development Authority appointed by the State Government by notification],(d)two members representing the four Chambers of Commerce, that is to say, the Bengal Chamber of Commerce, the Bengal National Chamber of Commerce, the Indian Chamber of Commerce and the Bharat Chamber of Commerce, elected in the manner prescribed by rules by the State Government, and(e)four other persons appointed by the State Government by notification.(2)The names of the persons elected under clauses (c) and (d) of subsection (I) shall be published by notification by the Chairman.[4A. [(Appointment of Trustees while the Corporation is superseded.)]: - omitted by W. B. Act 52 of 1950.
