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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(4) in Kerala Panchayat Raj Act, 1994

(4)The member of a village panchayat representing the constituency comprised in the area of a village shall be the convenor of that Grama Sabha; however due to any reason, physical or otherwise, the convenor is unable to perform his functions as such, the President may appoint a member representing any adjacent constituency as the convenor.