7. Election of Members of the Board and other matters relating to their election [Section 14(2)].
(1)The election of the members of the Board under clause (b) of sub-section (1) of section 14, shall be held under the superintendence, direction and control of the Election Authority in accordance with the provisions of the said section.(2)The Election Authority may nominate an officer of the State Government, not below the rank of Joint Secretary as a returning officer for holding election.
