Section 4 in Kerala District Administration Act, 1979
4. Composition of district councils.
(1)Every district council shall consist of such number of members as the Government may, by notification in the Gazette, fix in accordance With the scale of one member for every fifty thousand or part thereof of the population of the district, elected in the manner prescribed.(2)The members.of the Legislative Assembly representing any area comprised in one district shall be ex-officio members of the district council of that district.(3)A member nominated to the Legislative Assembly shall be an ex-officio member of the district council of the district in which he ordinarily resides.(4)Nothing contained in sub-section (2) or sub-section (3) shall he deemed to prevent any member of the Legislative Assembly from standing for election and becoming a member of the district council and in such case he shall cease to be an ex-officio member of the district council.(5)An Ex-Officio member referred to in sub-section (2) or sub-section (3) or an elected member referred to in sub-section (4) shall, subject to tho provisions of this Act, have all the rights of a member provided in this Act, but shall not be entitled to hold office as the President or Vice-President of the district council or as the Chairman or a member of any standing committee of the district council or any other office under the district council :Provided that if an elected member referred to in sub-section (4) resigns his membership of the Legislative Assembly on otherwise ceases to be (sic) n member of the Legislative Assembly, he shall have all the rights of a member provided in this Act.
