Section 16(2) in The Punjab Town Improvement Act, 1922
(2)If any trustee, or any person associated with the trust under section 13 or any other member of a committee appointed under this Act, has, directly or indirectly, any beneficial interest in any land situated in an area comprised in any improvement scheme framed under this Act, or in any area in which it is imposed to acquire land for any of the purposes of this Act, -(i)he shall, before taking part in any proceeding at a meeting of the trust or any committee appointed under this Act relating to such area, inform the person presiding at the meeting of the nature of such interest;(ii)he shall not vote at any meeting of the trust or any such committee upon any resolution or question relating to such land, and(iii)he shall not take any other part in any proceeding at a meeting of the trust or any such committee relating to such area if the person presiding at the meeting considers it inexpedient that he should do so.[17. Constitution of Trust Services.] [Substituted by Punjab Act No. 18 of 1973.] - (1) Notwithstanding anything contained in this Act, the State Government may, by notification, constitute in the prescribed manner all or any of the following Trust Services, namely :-(i)Punjab Service of Trust-Engineers;(ii)Punjab Service of Trust-Executive Officers;(iii)Punjab Services of Trust-Superintendent (General) and Superintendent (Land);(iv)Punjab Service of Trust-Accounts Officers;(v)such other Trust Services as the State Government may decide.
