Section 4(2) in Himachal Pradesh Board of School Education Act, 1968
(2)If the Legislative Assembly fails to elect any member to the Board as required under clause [(h)] [Substituted for brackets and word '(e)' vide Act No. 6 of 1986.] of sub-section (l) within the prescribed time, the Government shall nominate any member of that Assembly to be such member.
