Section 11(1) in The Punjab Town Improvement Act, 1922
(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.
