(1)The first meeting of the Board shall be called by the Collector within thirty days from the date of publication of the names of members in the Official Gazette under section 19 to elect a President and a Vice-President from amongst the members. The Collector shall preside over such meeting but shall not be entitled to vote.(2)If at an election held under sub-section (1), no President or Vice-President is elected, a fresh election shall be held within thirty days from the date of the first election.
