(1)After the commencement of the Act, regular election for the constitution of the Board under sub-section (2) of section 14 shall be conducted to elect the members in categories as provided in subclauses (i) to (iv) of clause (b) of sub-section (1) of section 14, and on the expiry of the term of the Board, or on its supersession or dissolution under section 99, or for filling up of any casual vacancy caused in a particular category under section 16 or section 64, as the case may be.(2)For the above purpose the Election Authority shall, subject to such directions as may be issued by the State Government, by notification in Form HPWB-III published in the Official Gazette, call upon on such date or dates as may be specified therein, to elect members of the Board in accordance with the provisions of the Act and the rules made there under.(3)The notification shall specify the last date for making nominations, the date for scrutiny of nominations, the last date for withdrawal of candidature, the place and date on which and the time during which the poll shall, if necessary, be held.(4)On the issue of the notification, the Returning Officer shall give public notice of the intended election for the members of the Board in Form HPWB-IV in Urdu, Hindi and English/local language newspapers having circulation in the area.
