(1)On appointment of the members to the Board under Rule 41, the Government shall notify the first meeting of the Board, for the election of the Chairperson from amongst the members of the Board.(2)The meeting shall be presided over by the Secretary Department of Minority Welfare to the Government who shall conduct the proceedings for the election of the Chairperson.(3)The name of the candidate to the post of Chairperson shall be proposed by a member, which shall be seconded by another member and the voting shall be by secret ballot.(4)A member shall have only one vote and the candidate securing the highest number of votes shall be declared to have been elected as Chairperson.(5)The election of the Chairperson and the proceedings of the meeting convened to elect the Chairperson shall be recorded by the officer appointed by the Government and it shall form the minutes of the meeting.(6)In case of a tie, the names of the candidates shall be put to lot and the Chairperson shall be selected from the lot.(7)(a)Where a dispute arises as to the validity of election of the Chairperson or any member of the Board, any person interested may within thirty days of the declaration of the result of the election file an application before the Tribunal and the decision of the Tribunal thereon shall be final.(b)No suit or other legal proceedings shall lie in any civil court in respect of any dispute/question or other matter relating to the election of Chairperson or member of the Board.(8)The Tribunal shall dispose of the application within one year of its filing.(9)Expenses for the conduct of election of the members and the Chairperson of the Board shall be borne by the Government.
