Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162] [Entire Act] State of Kerala - Subsection Section 162(11) in Kerala Panchayat Raj Act, 1994 (11)If a casual vacancy of the Chairman of a standing committee other than the standing committee for finance arises one of its members shall be elected as its chairman in the next meeting of the standing committee.
