Section 11 in The Punjab Town Improvement Act, 1922
11. Disabilities of trustees removed under section 10.
(1)A trustee removed under clause (a) of section 10 shall not be eligible for re-election or re-appointment for a period of three years from the date of his removal :Provided that if a trustee has been removed by reason of his having been declared an insolvent, he shall be eligible for re-election or re- appointment when he shall have obtained his discharge.(2)A trustee removed under any other provision of section 10 shall not be eligible for re-election or reappointment until he is declared by the State Government to be so eligible.
