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[Cites 0, Cited by 7] [Section 162] [Entire Act]

State of Kerala - Subsection

Section 162(2) in Kerala Panchayat Raj Act, 1994

(2)Every standing committee shall consist of such number of members, including its chairman as decided by the Panchayat, so that all other elected members except the President and Vice-President shall be elected as a member in any of the standing committee and the number of members elected to each standing committee shall, as far as possible, be equal.