(1)Subsequent to the constitution of an executive committee under the provisions of section 62 an Executive Committee similar to the one described in that section shall be elected by ballot at each annual general meeting of the Board [if the Board so desires] [Inserted by Punjab Act 11 of 1944, Section 15(a).]; the [office-bearers] [Substituted for the words "office-holders" by Punjab Act 11 of 1944, Section 15(b).] and other members of the executive committee elected at the first meeting of the Board shall hold office until a new executive committee has been elected at the first annual general meeting of the Board, and the members elected at an annual general meeting shall hold office until a new executive committee has been duly elected at the next following annual general meeting :[Provided that, if at any time after the constitution of any executive committee under Section 62 or this section and before the expiry of its term mentioned above, the Board in a general meeting expresses no-confidence in it, the office-bearers and the other members of the said executive committee shall at once cease to hold office and new office-bearers and executive committee shall be elected in the said meeting of the Board for the remaining term of the outgoing executive committee : [Provisos added by Punjab Act 26 of 1953, Section 2(a).]Provided further, that the no-confidence motion shall not be discussed in the general meeting of the Board before the expiry of three months after the constitution of any executive Committee].(2)Nothing contained in sub-section (1) shall prevent the re-election of any outgoing member of an executive committee.(3)[ If the office-holders and the other members of the executive committee cease to hold office under provisos to sub-section (1) of this Section, the Chairman of the meeting for the conduct of the election of the new President shall be elected out of the members present in the said meeting and the new President so elected shall act as the Chairman for the further proceedings of the meeting.(4)Procedure regarding notice of no-confidence motion specified in sub-section (1) will be in the manner prescribed by the Rules made by the Government] [New sub-sections (3) and (4) added by Punjab Act 26 of 1953, Section 2(b).].
