Section 60 in The Punjab Town Improvement Act, 1922
60. Constitution of tribunal.
(1)The tribunal shall consist of a president and two assessors.(2)[ The President of the tribunal shall be a person qualified for appointment as a judge of the High Court of [* * *] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 (G.G.O. 40).] Punjab.] [Added by Punjab Act 15 of 1952.](3)The president of the tribunal and one of the assessors shall be appointed by the State Government, and the other assessor shall be appointed by the municipal committee or, in default of appointment by the municipal committee within two months of their being required by the State Government to make such appointment, by the State Government :Provided that no person shall be eligible for appointment as a member of the tribunal if he is a trustee or would, if he were a trustee, be liable to removal by the State Government under section 10.(4)The term of office of each member of the tribunal shall be two years, but any member shall, subject to the proviso to sub-section (3), be eligible for re-appointment at the end of that term.(5)The State Government may remove any member of the tribunal who would if he were a trustee be liable to removal by the State Government under section 10.(6)When any person ceases for any reason to be a member of the tribunal, or when any member is temporarily absent in consequence of illness or any unavoidable cause, the authority which appointed him shall forthwith appoint a fit person to be a member in his place. Where the authority so appointing was the municipal committee and the municipal committee fails to make a fresh appointment within two months of being required to do so by the State Government, the appointment may be made by the State Government.
