(3)The President of the Tribunal and one of the assessors shall be appointed by the State Government and the other assessor shall be appointed by the [Howrah Municipal Corporation and the Municipalities of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality and the Bally Municipality' by W.B. Act 15 of 1995.] within the time fixed by the State Government or in default of the [Howrah Municipal Corporation and the Municipalities of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality and the Bally Municipality' by W.B. Act 15 of 1995.], by the State Government :Provided that no person shall be eligible for appointment as a member of the Tribunal if he is a Trustee or is, for any of the reasons mentioned in section 5, disqualified for appointment as a Trustee.
