Section 3 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
3. Town Planner.
- No person shall be appointed by a Trust as its Town Planner, unless he-(1)is a Member or Associate Member of the Town Planning Institute, London, and has passed the final examination conducted by the Town Planning Joint Examination Board, England, or obtained an equivalent diploma or pass from any other University, College or Institute, and(2)(i)either possesses the qualification prescribed by Government for the recruitment of officers of the Punjab Service of Engineers and in addition ten years professional standing from the date of the acquisition of those qualifications, or(ii)is a Fellow or Associate of the Royal Institute British Architects by examination with five years practical experience in town planning schemes, or(iii)is a Member or Associate member of the Institution of Civil Engineers, London, by examination, with five years practical experience in town planning scheme.
