Section 15(1) in Himachal Pradesh Waqf Rules, 2016
(1)After the commencement of the Act, regular election for the constitution of the Board under sub-section (2) of section 14 shall be conducted to elect the members in categories as provided in subclauses (i) to (iv) of clause (b) of sub-section (1) of section 14, and on the expiry of the term of the Board, or on its supersession or dissolution under section 99, or for filling up of any casual vacancy caused in a particular category under section 16 or section 64, as the case may be.
