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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Panchayat Raj Act, 1994

(2)Any Officer or employee referred to in sub-section (1) who has been dismissed for corruption or disloyalty shall be disqualified for a period of five years from the date of such dismissal for election or for holding office as a member of a panchayat at any level.