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 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(3) in Kerala District Administration Act, 1979

(3)The Secretary shall convene a meeting of the elected members of the district council for the consideration of the motion, to be held at the office of the district council at a time appointed by him which shall not be later than fifteen days from the date on which the notice under sub-section (2) is delivered to him.