Section 100 in The Punjab Town Improvement Trust Rules, 1939
100.
(1)Any matter in which the Trust is jointly interested with the Municipal Committee or/and the district board, shall, if agreement cannot be arrived at in the ordinary course, be referred to a committee consisting of -(a)the Chairman and a member of the Trust nominated by the Chairman; and(b)the president of the Municipal Committee or/and the Chairman of the district board concerned with a member of the committee or/and the board concerned, who shall be elected for the purpose :Provided that no person who is a member of both the Trust and the Municipal Committee or the district board concerned shall be thus nominated or elected.(2)The president of this committee shall be elected by it, but shall have no casting vote.Note. - In the case of a Municipal Committee superseded by the order of State Government, the members mentioned in clause (b) above shall be nominated by the State Government.[(3. If the Committee cannot come to a unanimous agreement, the matter shall be referred for final decision to(1)The Deputy Commissioner when the Local Authorities concerned are in the same district; and(2)The State Government in the case of a Trust established in a Municipality of the first class, and the Director, Urban Local Bodies, Punjab, in the case of a Trust established in the Municipalities of second and third class [when the Local Authorities are in different district] .]Power to grant leave of absence and allowances
