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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3) in Kerala District Administration Act, 1979

(3)No member who has not taken an oath or affirmation under sub-section (1) or sub-section (2) shall vote or take part in the proceedings of any meeting of the district council nor shall he be included as a member of any committee constituted by the district council.President, Vice-President And Standing Committees