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[Cites 0, Cited by 1] [Section 152] [Entire Act]

State of Kerala - Subsection

Section 152(1) in Kerala Panchayat Raj Act, 1994

(1)After every General election, the Government shall, for convening the first meeting of the panchayat, nominate a person elected as a member of the panchayat and he shall, before convening such meeting, make and subscribe an oath or affirmation in the forms set out for the purpose in the second schedule before the Government officer nominated by the Government for the purpose:Provided that, as far as possible, the member nominated by the Government shall be the eldest among the members elected to that panchayat.