(1)The first general election after the coming into force of this Act for the purposes of this Act shall be held by the Collector on such day or days as the Government shall fix in this behalf.(2)Every subsequent general election for the purposes of this Act shall be held by the Collector within three months before the expiry of the term of office of the members of the Board as specified in section 34, on such day or days, as the Government shall fix in this behalf.(3)Any vacancy in the office of a member of a Board shall be filled at a by-election which shall be fixed by Government to take place, as soon as may be, after the occurrence of the vacancy:Provided that no by-election shall be held to fill a vacancy occurring within three months before the ordinary date of retirement of the members.
