Section 18(3) in The Punjab Town Improvement Act, 1922
(3)Any servant who is reduced, suspended or dismissed by the Chairman under sub-section (2), may appeal to the trust within a period of thirty days of the date of communication of the order and the decision of the trust on such appeal shall be final."][Provided that in the absence of the Chairman on account of leave or otherwise for a period exceeding fifteen days his powers under this section shall be exercisable by the Deputy Commissioner or by an officer, not below the rank of an Extra Assistant Commissioner, authorised by the Deputy Commissioner in this behalf.] [Proviso Added by Punjab Act No. 7 of 1974.]
