(2)If the Members of the Commission are unable within ten days of the constitution of the Commission to elect a president by a majority of votes, a president may be appointed by the [Government of the State of Punjab] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950, Substituted for the word "State Government" by Central Government Notification No. S.O. 600(E) dated 19.10.1978.].
