Section 16 in The Punjab Town Improvement Trust Rules, 1939
16.
Whenever an embezzlement or temporary misappropriation of Trust money is discovered, enquiry shall at once be instituted by the chairman and the fact of the embezzlement shall be immediately reported by him direct to the Examiner, Local Fund Accounts, who shall, if necessary, investigate the matter. When the matter has been fully enquired into the chairman shall submit a complete report [to the Government in the case of a Trust established in the Municipality of the first class, and to Director, Urban Local Bodies, Punjab in the case of a Trust established in the Municipality of second or third class and] [Substituted vide Punjab Government Legislative Supplementary Part 3 dated 8.7.1966.] the Examiner, Local Fund Accounts, in cases in which the investigation was not performed by him showing the total sum of money misappropriated, the method in which the embezzlement was effected, and the steps taken to recover the money and punish the offender or offenders.
