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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1) in Kerala District Administration Act, 1979

(1)The Government shall, for the purpose of convening the first meeting of the district council, nominate a member who shall, before convening such meeting, make and subscribe before an officer not below the rank of a Deputy Secretary to the Government nominated by the Government in this behalf, an oath or affirmation in the form set out for the purpose in the Third Schedule.