Section 42(1) in Himachal Pradesh Waqf Rules, 2016
(1)After receipt of the result of the election under clause (b) of sub-section (1) of section 14 and the nominations under clause (c), (d) and (e) of sub-section (1) and sub-section (3) of section 14, read with rule 41 of these rules, the State Government shall issue a notification under subsection (9) of section 14 appointing the members of the Board. In the said notification, the date, place and time of election of Chairperson shall also be specified giving the members, one week's notice. The notification shall be published in the Official Gazette and in one newspaper of Hindi, English and Urdu/local language having local circulation.
