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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(6)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)If the General Council does not, by such time as may be prescribed in this behalf, elect a Director representing any body or group of bodies specified in clause (b) of sub-section (1), the State Government shall, by notification, appoint a date for such election and if the General Council fails to elect the Director by the appointed date, the State Government shall, by notification, appoint a Director from amongst the members representing such body or group of bodies, and in such case the provisions of the second proviso to clause (b) of sub-section (1) shall apply subject to the change therein that in place of the words "the General Council shall elect", the words "the State Government shall appoint" shall be read. Any person so appointed shall be deemed to be a Director as if he had been elected by the General Council.