Section 1 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
1. Secretary.
- No person shall be appointed by a Trust as its Secretary, unless he is-(i)an officer of the Indian Civil Service or the Punjab Civil Service of not less than five years' standing subsequent to his appointment substantively to the Indian or the Punjab Civil Service as the case may be,(ii)a graduate and has served as Secretary or Executive Officer of a Municipal Committee for a period not less than five years :Provided that the Executive Officer of a Municipality may be appointed as Secretary to the Trust in addition to his own duties.
