Section 4 in Punjab State Aid to Industries Act, 1935
4. Procedure in default of election of members.
- If by such date as may be fixed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, any of the bodies referred to in clauses (d), (e), (f) and (g) of sub-section (1) of section 3 does not elect a member to be elected by it under the provisions of that section, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint a suitable person from among these bodies to be such member, and any person so appointed shall be deemed to be a member, as if he had been duly elected by the body failing to elect a member under the said provisions.
