Section 4(1) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(1)A complaint that a member or a councillor has become subject to the disqualification under section 3 may be made by a member, councillor or a political party to the Chief Executive Officer of the concerned local authority, -(a)in a case falling under clause (a) of sub-section (1) after the member or the councillor gives up the membership of the political party ;(b)in a case falling under clause (b) of sub-section (1), after the expiry of fifteen days specified therein ;(c)in a case falling under sub-section (2), after he joins the political party ; and(d)[ x x x] [Omitted by Act 13 of 1995 w.e.f. 3.5.1995.]
