Section 100(1) in The Punjab Town Improvement Trust Rules, 1939
(1)Any matter in which the Trust is jointly interested with the Municipal Committee or/and the district board, shall, if agreement cannot be arrived at in the ordinary course, be referred to a committee consisting of -(a)the Chairman and a member of the Trust nominated by the Chairman; and(b)the president of the Municipal Committee or/and the Chairman of the district board concerned with a member of the committee or/and the board concerned, who shall be elected for the purpose :Provided that no person who is a member of both the Trust and the Municipal Committee or the district board concerned shall be thus nominated or elected.
