Section 6 in Kerala District Administration Act, 1979
6. Nomination of women.
(1)Every district council shall nominate two women, in the manner prescribed, to be its members.(2)No person shall be nominated under sub-section (1) unless she is qualified to be a member of the district council in accordance with the provisions of this Act.(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.(4)The term of office of a member nominated under sub-section (1) shall expire at the time at which it would have expired if such member had been elected at an ordinary election.(5)A casual vacancy in the office of a member nominated under sub-section (1) shall be filled by a fresh nomination made by the district council in the manner provided in that sub-section:Provided that no such nomination shall be made by the district council with in three months before the retirement of its members by efflux of time.(6)A member nominated under sub-section (5) shall hold office only so long as the member in whose place she is nominated would have been entitled to hold office if the vacancy had not occurred.
