Section 16(6A) in The Punjab Town Improvement Act, 1922
(6A)[ In the case of a person who is not found fit under sub-section (6) for becoming a member of the corresponding Trust Service, the post on which he is serving shall be deemed to have been abolished on the commencement of the Punjab Town Improvement (Amendment) Act, 1983, if the decision that he as not so fit was taken at any time before such commencement and in the case of others as and when such a decision is taken :Provided that the State Government may appoint such a person with his consent on a post in any Trust service to which he may be found suitable.] [Added by Punjab Act No. 13 of 1983.]
