(1)The member of the Commission shall elect one of themselves to be president of the Commission.(2)If the Members of the Commission are unable within ten days of the constitution of the Commission to elect a president by a majority of votes, a president may be appointed by the [Government of the State of Punjab] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950, Substituted for the word "State Government" by Central Government Notification No. S.O. 600(E) dated 19.10.1978.].(3)No proceedings shall be taken by the Commission unless at least two members are present and sitting together : provided that notices and summonses may be issued by the president or a member nominated by the president for this purpose, sitting alone.(4)If the president is not present the two members present shall decide which of them shall preside, and the member decided upon shall perform the duties of president.
