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 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala District Administration Act, 1979

(3)A member nominated under sub-section (1) shall, subject to the provisions of this Act, have all the rights of a member provided in this Act, but shall not be entitled to hold office as the President or the Vice-President of the district council or as the Chairman or a member of any standing committee of the district council or any other office under the district council.