Section 60(3) in The Punjab Town Improvement Act, 1922
(3)The president of the tribunal and one of the assessors shall be appointed by the State Government, and the other assessor shall be appointed by the municipal committee or, in default of appointment by the municipal committee within two months of their being required by the State Government to make such appointment, by the State Government :Provided that no person shall be eligible for appointment as a member of the tribunal if he is a trustee or would, if he were a trustee, be liable to removal by the State Government under section 10.
