Section 5 in The Punjab Town Improvement Act, 1922
5. [ Term of office of Chairman. [Inserted by Punjab Act No. 27 of 1978.]
- The term of office of the Chairman shall be such period not exceeding [four years], as the State Government may fix in this behalf:Provided that when the Trust ceases to exist the said term of office shall be deemed to expire on the date of dissolution of the Trust.]
