(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). ]
