Section 4(2) in The Punjab Town Improvement Act, 1922
(2)the chairman and the trustees referred to in clauses (a) and (c) of sub- section (1) shall be appointed by the State Government by notification :Provided that if none of the trustees is a member of the Scheduled Castes, appointment of trustees referred to in the aforesaid clause (c) shall be so made that one of these is a member of such castes.
