Section 61(1B) in Karnataka Panchayat Raj Act, 1993
(1B)The term of office of every member of the Standing Committee shall, save as otherwise provided in this Act be thirty months from the date of the election or till he ceases to be a member of the Grama Panchayat, whichever is earlier.] [Section 1A and 1B Inserted by Act 8 of 2000 w.e.f. 3.4.2000.]
