(2)[] [Section 62 renumbered as sub-section (1) and sub-section (2) added by Punjab Act 53 of 1953, Section 8.] If the President is not elected in the first general meeting, the [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] shall call another general meeting for the election of the Office-bearers and members of the Executive Committee not later than one month after the date of the previous meeting, by a notice published in the official Gazette in this behalf. If, however, the President has been elected but one or more of the other office-bearers or other members of the Executive Committee have not been elected in the first general meeting, the President shall call another meeting for the election of the remaining office-bearers and members of the Executive Committee, not later than one month from the date of the previous meeting, in accordance with section 56).
