Section 14(1) in The Punjab Town Improvement Act, 1922
(1)The trust may from time to time appoint committees of the trust consisting of such persons of any of the following classes as it may deem fit, namely :-(i)trustees;(ii)persons associated with the trust under section 13;(iii)other persons whose services, assistance or advice the trust may desire as members of such committees :Provided that no such committees shall consist of less than three persons, and that at least one trustee shall be a member thereof.
