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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5) in Karnataka Municipal Corporations Act, 1976

(5)The term of office of the members of the standing committee shall be one year from the date of their election. A person shall cease to be a member of the standing committee if he ceases to be a councillor or if he absents himself without the permission of the standing committee for three consecutive meetings of the standing committee.