Section 4(5) in Kerala District Administration Act, 1979
(5)An Ex-Officio member referred to in sub-section (2) or sub-section (3) or an elected member referred to in sub-section (4) shall, subject to tho provisions of this Act, have all the rights of a member provided in this Act, but shall not be entitled to hold office as the President or Vice-President of the district council or as the Chairman or a member of any standing committee of the district council or any other office under the district council :Provided that if an elected member referred to in sub-section (4) resigns his membership of the Legislative Assembly on otherwise ceases to be (sic) n member of the Legislative Assembly, he shall have all the rights of a member provided in this Act.
