(1)The [Officer Commanding the station] [Substituted by Act 7 of 1925 s.14, for "Commanding Officer of the Cantonment"] [if a member of the Board] [Inserted by Act 24 of 1936, s.7. ] shall be the President of the Board:[Provided that when a military officer holding the office of President ceases to be the Officer Commanding the station merely by reason of a temporary absence from the station on duty or on station leave, or during the transfer of his headquarters to a hill station, he shall not vacate the office of President.] [Inserted by Act 26 of 1927, s.3.](2)[ Where the Officer Commanding the station is not a member of the Board, the military officer nominated in his place under clause (a) of sub-section (3), sub-section (4) or sub-section (5) of section 13 shall be President of the Board.(3)In every Board in which there is more than one elected member, there shall be a Vice-President elected by the elected members only and from among their number [in accordance with such procedure as the Central Government may by rule prescribe] [Substituted by Act 24 of 1936, s.7, for the original sub-section.].] [Substituted by Act 15 of 1942, for the former sub-section (2). ]
