Section 4 in The Punjab Town Improvement Act, 1922
4. Appointment of trustees during supersession of Municipal Committees.
- [(1) The trust shall consist of a chairman and nine other trustees, namely :-(a)three officers serving under the State Government, one of whom shall be a Town Planner, the other an officer not below the rank of an Extra Assistant Commissioner and the third an engineer not below the rank of an Executive Engineer taken from the Buildings and Roads Branch or the Punjab Health Branch of the Department of Public Works of the State Government;(b)three members of the Municipal Committee or the Corporation, as the case may be; and(c)[ three other persons where the population of a local area as per the last preceding census does not exceed two lacs :Provided that where the population of a local area exceeds two lacs as per the last preceding census, then the trust shall consist of a Chairman and ten other trustees and in that case in place of three other persons as specified in clause (c) above, four other persons shall be included in the trust.] [Sub-sections (1), (2), (3) and (4) substituted by Punjab Act No. 18 of 1983.](2)the chairman and the trustees referred to in clauses (a) and (c) of sub- section (1) shall be appointed by the State Government by notification :Provided that if none of the trustees is a member of the Scheduled Castes, appointment of trustees referred to in the aforesaid clause (c) shall be so made that one of these is a member of such castes.(3)The members of the Municipal Committee or the Corporation referred to in clause (b) of sub-section (1) shall be elected by the Municipal Committee or the Corporation, as the case may be.(4)If the Municipal Committee or the Corporation does not by such date as may be fixed by the State Government elect a person to be trustee, the State Government shall, by notification, appoint a member of the Municipal Committee or the Corporation, as the case may be, to be a trustee, and any person so appointed shall be deemed to be a trustee as if he had been duly elected by the Municipal Committee or the Corporation, as the case may be.](5)Of the persons referred to in clause (c) of sub-section (1) not more than one shall be a servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].Explanation. - For the purposes of this section the term servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] does not include a Government treasurer, a person holding a purely honorary office or a person who has retired from the service of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
