Section 16 in The Rajasthan Urban Improvement Act, 1959
16. Disabilities of Trustees removed under section 15.
(1)A Trustee removed under clause (a) or clause (c) of sub-section (1) of section 15, or under sub-section (3) of that section, shall not be eligible for further appointment or election for a period of three years from the date of his removal except when removed for continued absence.(2)A Trustee removed under clause (b) of sub-section (1) of section 15 shall not be so eligible until he has obtained his discharge of has paid his creditors in full as the case may be.(3)The Trustee removed under any other provision of section 15 shall not be so eligible until he is declared to be no longer ineligible, and he may be so declared by an order of the State Government.
