62. Office-bearers and executive committee of Board.] [Section 62 renumbered as sub-section (1) and sub-section (2) added by Punjab Act 53 of 1953, Section 8.] - (1) The Board shall at its first general meeting elect by a ballot one of its members to be President [two others to be Vice-Presidents (one Senior and one Junior) and another to be General Secretary of the Board] [Section 62 renumbered as sub-section (1) and sub-section (2) added by Punjab Act 53 of 1953, Section 8.] to be known as office-bearers of the Board, and shall also at the same meeting in like manner elect not less than five and not more than eleven of its members, as the Board may deem fit, to be members of the executive committee of the Board, and the office-bearers and members so elected shall be the executive committee of the Board.]
(2)[] [Section 62 renumbered as sub-section (1) and sub-section (2) added by Punjab Act 53 of 1953, Section 8.] If the President is not elected in the first general meeting, the [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] shall call another general meeting for the election of the Office-bearers and members of the Executive Committee not later than one month after the date of the previous meeting, by a notice published in the official Gazette in this behalf. If, however, the President has been elected but one or more of the other office-bearers or other members of the Executive Committee have not been elected in the first general meeting, the President shall call another meeting for the election of the remaining office-bearers and members of the Executive Committee, not later than one month from the date of the previous meeting, in accordance with section 56).
