44. [ Constituencies for election of members of Board. - [(1)] [Substituted for the old section by Punjab Act 11 of 1944, Section 7.] The elected members of the Board shall be returned from such constituencies as may be [specified by the Central Government] [Substituted for [prescribed] vide MOH Notification No. S.O. 978(E), dated 15.12.1995.] after consultation with the Board, and except as provided in sub-section (2) each constituency shall return a single member].
(2)[ The [Central Government] [Substituted by Punjab Act 44 of 1953, Section 3.] shall from time to time, and after such consultation with the Board or as it considers proper, select [twenty constituencies] [Substituted by Punjab Act 1 of 1959, Section 20(b).] and the constituencies so selected shall be plural constituencies, each returning two members of whom one shall be a Sikh belonging to any of the Scheduled Castes notified as such under Article 341 of the Constitution of India and the other shall be a Sikh who does not belong to any of those Scheduled Castes].
