(2)The State Government shall, as soon as may be, call a meeting of the members of the Board described in clauses (i) and (ii) of sub-section (1) for the purpose of co-opting the members described in clause (iii) of that sub-section, and after the members have been co-opted, the State Government shall notify the fact of the Board having been duly constituted and the date of the publication of the notification, shall be deemed to be the date of the constitution of the Board.] [Substituted by Punjab Act 44 of 1953, Section 2.][43-A. Constitution of new Board. - (1) Whenever a new Board within the meaning of section 51 is constituted, it shall consist of -(i)one hundred and forty elected members;(ii)the Head Ministers of the Darbar Sahib, Amritsar, and the following four Takhats, namely :-the Sri Akal Takhat Sahib, Amritsar;the Sri Takhat Keshgarh Sahib, Anandpur;the Sri Takhat Patna Sahib, Patna,the Sri Takhat Hazur Sahib, Nanded; and(iii)fifteen members resident in India, of whom not more than five shall be residents of Punjab, co-opted by the members of the Board as described in clauses (i) and (ii).
