Section 13E in Karnataka Municipal Corporations Act, 1976
13E. Term of office.
- Except as provided in sub-section (2) of section 13D, the term of office of an Area Sabha Representative shall be co-terminus with that of the Councilor Corporation concerned:Provided that no person shall continue to be a Area Sabha Representative if, at any time during his tenure, he incurs any of the disqualifications prescribed by or under any law for the time being in force for the purpose of election to the Corporation concerned:Provided further that no person shall continue or be entitled to hold office as Area Sabha Representative of an Area Sabha of which he ceases to be a member.
