- [(1) The Trust shall consist of [ten Trustees] [Substituted by Central Provinces and Berar Act XXXIV of 1949, section 3.], namely :-(a)a Chairman,(b)[ the Chairman of the Standing Committee of the Corporation or, while the Corporation is under suspension, the Administrator of the City, appointed under section 409 of the City of Nagpur Corporation Act, 1948,] [Substituted by M.P. Act No. XIV of 1952, section 3.](ba)[ the Collector or Additional Collector of Nagpur District, to be nominated by the State Government ;] [Clause(ba) was inserted by 31 of 2011, s. 2(1)(b).](c)[ the Chief Executive Officer or, while the Corporation is under suspension, any officer of the Corporation nominated by the Administrator of the City] [Substituted by M.P. Act No. XIV of 1952, section 3.],(d)[ one Councillor of the Corporation. [Substituted by M.P. Act No. XIV of 1952, section 3.](e)four persons appointed under sub-section (2), of whom not less than two shall be non-officials residing within the limits of the area to which this Act applies ;(f)one member of [Bombay] Legislative Assembly.]].(2)The Chairman and the [four] [Substituted for the word 'three' by Central Provinces and Berar Act XXXIV of 1949, section 3.] persons referred to in clause (e) of sub-section (1) shall be appointed by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government by notification.(3)[ Any person becoming of Trustee by virtue of clause (b) [clause (ba) or clause (c)] [Substituted by M.P. Act No. XIV of 1952, section 3.] of sub-section (1) shall be an exofficio Trustee].(4)[ The Councillor referred to in clause (d) of sub-section (1) shall be elected by the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 3.].(5)If the Corporation does not, within two months of the expertly of the term of a Councillor elected under sub-section (4), elect a Councillor to be a Trustee, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, by notification, appoint a Councillor of the Corporation to be a Trustee, and any person so appointed shall be deemed to be Trustee as if he had been duly elected by the Corporation.(6)Of the [four] [Substituted for the word 'three' by Central Provinces and Berar Act XXXIV of 1949, section 3.] persons referred to in clause (e) of sub-section (1) not more than [two] [Substituted for the word 'one' by Central Provinces and Berar Act XXXIV of 1949, section 3.] shall be servants of the [Government.] [Substituted for 'Crown' by A. O., 1950.](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.
