Section 6 in The Punjab Town Improvement Act, 1922
6. Term of office of other trustees.
- The term of office of every trustee elected under clause (b) of sub-section (1) of section 4 shall be years or until he ceases to be a [two] [Substituted for 'three' by Punjab Act No. 27 of 1978.] member of the Municipal Committee, whichever period is less, and the term of office of every trustee appointed under clause (c) of the said sub-section shall be [two] [Substituted for 'three' by Punjab Act No. 27 of 1978.] years, but when the trust ceases to exist the said term of office shall be deemed to expire on the date of the dissolution of the trust [and the term of office of a trustee appointed [clause (a)] [Added vide Punjab Act No. 7 of 1974] shall expire when he ceases to hold the office by virtue of which he is appointed]
