Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 18] [Entire Act]

State of Kerala - Section

Section 185B in Kerala Panchayat Raj Act, 1994

185B. Exercise of statutory functions by the officers.

- Where any officer of the panchayat is conferred with any statutory powers and functions to be exercised independently and solely, the panchayat, the panchayat President, Chairman of the Standing Committee or any member shall not interfere or influence in the exercise of such powers and functions by that officer.]