Section 175A(4) in Karnataka Panchayat Raj Act, 1993
(4)Any question whether a member has ceased to be a member under sub-section (3) shall on a reference made by the Zilla Panchayat, to the State Election Commission be decided by it and the decision of the State Election Commission thereon shall be final.Explanation. - For the purposes of this section 'family' means the spouse and dependent children of the member.]
