101. Presidents and vice-presidents of committees.
(1)Every committee shall at its first meeting [which shall be called by the General Secretary of the Board or any person specially authorised by him in the behalf within sixty days of the constitution of the Committee] [Inserted by Punjab Act No. 1 of 1959, Section 32.] elect a member to be president and another member to be vice-president and each of the members so elected shall hold office during the continuance of the committee or until he resigns or ceases to be a member of the committee.(2)An outgoing president or vice-president shall, if otherwise qualified be eligible for re-election.(3)At meetings of the committee the president shall be chairman; if he is absent the vice-president shall be chairman, and if both the president and the vice-president are absent, the members present shall elect one of themselves to be chairman for the purposes of the meeting.
