Section 4A in The Punjab Town Improvement Act, 1922
4A. Appointment of trustees during supersession of Municipal Committees.
- During the period of supersession of a Municipal Committee [-] [Words 'xxx' deemed to be omitted always by Punjab Act No. 7 of 1974.] the three seats allotted to the Municipal Committee on the trust under clause (b) of sub- section (1) of section 4 shall be filled by the State Government by appointing any three persons by notification in the [Official Gazette] [Substituted for the words 'Punjab Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]. The term of office of every trustee so appointed shall be [two] [Substituted for 'three' by Punjab Act 27 of 1978.] years or until the Trust is dissolved, whichever period is less provided that if the Municipal Committee is reconstituted three members of the Municipal Committee shall be elected or appointed in accordance with the provisions of section 4 and on their election or appointment the [two] [Substituted for 'three' by Punjab Act 27 of 1978.] trustees appointed by the State Government under this section shall cease to be members of the Trust.
