Section 4 in The Indian Red Cross Society (Bengal Branch) Act, 1920
4. Appointment of Managing Body.
- As soon as conveniently may be after their appointment, the first members of the Society shall, at a meeting to be summoned by the [State Government] [Words 'Provincial Government' first substituted for the word 'Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] of [West Bengal] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] and held for the purpose, appoint persons from among themselves to be the first members of the Managing Body.[* * * * * * *] [Words 'The number of members of the Managing Body shall not be less than six or more than thirteen' omitted by W.B. Act 31 of 1963.]
