(4)In Class II Cantonments, the Board shall consist of the following members, namely:-(a)the Officer Commanding the station, 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 Officer Commanding-in-Chief, the Command(b)a Magistrate of the first class nominated by the District Magistrate;(c)the Health Officer;(d)the Executive Engineer;(e)(i)in cantonments of which the civil population exceeds seven thousand five hundred, three military officers,(ii)in cantonments of which the civil population exceeds five thousand, but does not exceed seven thousand five hundred, two military officers,(iii)[ in cantonments of which the civil population does not exceed five thousand, one military officer,] [Substituted by the A.O.1950, for the former clause.] nominated by name by the Officer Commanding the station by order in writing;(f)such number of members elected under this Act as is equal to the number of members constituted or nominated by or under clauses (b) to (e).
