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[Cites 0, Cited by 8] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(b) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(b)if an independent member belonging to any coalition withdraws from such coalition or joins any political party or any other coalition, or if such a member, contrary to any direction in writing issued by a person or authority authorised by the coalition in this behalf in the manner prescribed, votes or abstains from Voting, -
(i)in a meeting of a Municipality, in an election of its President, Vice President, a member of a Standing Committee or the Chairman of the Standing Committee; or
(ii)in a meeting of a Panchayat in an election of its President, Vice-President, a member of a Standing Committee or the Chairman of the Standing Committee; or in an voting on a no-confidence motion against any one of them except a member of a Standing Committee;