Section 4 in The Sri Aurobindo Memorial Act, 1972.

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(1)The Society shall consist of the following members, namely:-

(a)the Governor of West Bengal, ex officio,

(b)the Chief Minister of West Bengal, ex officio,

(c)[seven persons] [Words substituted for the words 'six persons' by W.B. Act 3 of 1973.] to be nominated by the Government of West Bengal,

(d)seven persons to be nominated by the trustees of Sri Aurobindo Ashram.

(2)The Governor of West Bengal shall be the Chairman of the society.

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