(5)In Category III Cantonments, the Board shall consist of the following members, namely:-(a)the Officer commanding the station as ex officio or, if the Central Government so directs in respect of any cantonment, such other military officer, as may be nominated in his place by the General Officer Commanding-in-Chief, the Command;(b)the District Magistrate or an Executive Magistrate nominated by him;(c)the Chief Executive Officer;(d)the Health Officer ex officio ;(e)the Executive Engineer ex officio ;(f)one military officer nominated by name by the Officer commanding the station by order in writing; (g) six members elected under this Act.
