(5)On the date notified for election, a meeting of the trustees shall be called at the appointed time and place. The Director or any other officer authorised by him in this behalf shall preside over the meeting. The director or such authorised officer, as the case may be, shall announce the names of contesting candidates except those who have withdrawn their nominations, after which the election shall be held by secret ballot. It shall be open to any candidate to withdraw his nomination by notice in writing delivered to the Director or such authorised officer at least one hour before the time fixed for the meeting.
