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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(3) in Karnataka Panchayat Raj Act, 1993

(3)[ The Adhyaksha shall be the ex-officio member and Chairman of the Finance, Audit and Planning Committee. The Upadhyaksha shall be the ex officio member and Chairman of the General Standing Committee. The other standing Committees shall elect the Chairman from among the members.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]