Section 14 in The Punjab Town Improvement Act, 1922
14. Constitution and functions of committees.
(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.(2)The trust may -(a)refer to such committees, for inquiry and report, any matter relating to any of the purposes of this Act, and(b)delegate to such committees by resolution, and subject to any rules made under section 74, any of the powers or duties of the trust.(3)The trust may, at any time, dissolve, or, subject to the provisions of sub-section (1), after the constitution of any such committees.(4)Every such committee shall conform to any instructions from time to time given to it by the trust.(5)All proceedings of any such committee shall be subject to confirmation by the trust.(6)Any person associated with the trust under section 13 or appointed a member of a committee of the trust under clause (iii) of sub-section (1) shall be entitled to receive such remuneration either by way of monthly salary or by way of fees or partly in one of these ways and partly in the other as the State Government may prescribe.
