Section 1 in The Punjab Town Improvement Trust Rules, 1939
1.
(1)These rules may be called the Punjab Town Improvement Trust Rules, 1939.(2)In these rules, unless there is something repugnant in the subject or context,-(a)"the Act" means "The Punjab Town Improvement Act 1922";(b)"the treasury" means a Government treasury or sub-treasury or a bank to which the Government treasury business has been made over and includes banker, or person acting as a banker, with whom a Trust fund is kept under section 69(2) of the Act;(c)"treasury officer" includes a banker, or person acting as a banker, with whom a Trust fund is kept under Section 69(2) of the Act.(3)Wherever in these rules the exercise of any power or the performance of any duty has been conferred on or assigned to the Trust, the Trust may delegate, by rules framed under section 74 (iv) and (viii) of the Act, the exercise of such power or the performance of such duty to the chairman or other officers or such of its committees as it may, from time to time, see fit under sections 14, 49 and 95 of the Act.(4)Wherever in these rules any act or proceeding is directed or allowed to be done or taken on a certain day or within prescribed period, then, if the office is closed on that day or the last day of the prescribed period, the act or proceeding shall be considered as done or taken on the next day afterwards on which the office is open.(5)In rules 79, 98 and 100, the expression "president of the municipal committee" includes the person appointed the Government to administer the affairs of a municipality, if the Municipal Committee is superseded by order of the State Government.(6)In respect of the matters not provided for in these rules, the rules in the Municipal Account Code will be applicable, the Trust ranking for this purpose as a first class municipality.(7)Every Trust shall observe those general principles of which Government has approved in the several departments of administration.Receipt and crediting of money
