Section 15(2) in The Punjab Town Improvement Act, 1922
(2)The chairman may attend any meeting of a committee appointed under section 14 whether he is a member of such committee or not, and shall preside at every such meeting at which he is present; if he be absent, any trustee present and being a member of such committee as may be chosen by the meeting, shall preside : provided in this case if only one trustee is present, he shall preside.
