(1)For the purpose of the appointment of members of the Commission the Board, shall, as soon as may be, after its constitution submit a list of the names of seven persons nominated by the Board, and the [State] Government shall after being satisfied that the persons are qualified as required by section 70 record the list; provided that if the Board fails to submit a list within ninety days from the constitution of the Board 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.] may itself complete a list of qualified persons.
