Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(a) in Standing Committees of The District Panchayat (Election of Members) Rules, 1998 (a)The meeting for the election of members to the Committee shall be convened by the Chairman within thirty days of the occurrence of a casual vacancy:
