Section 11(5A) in Karnataka Municipal Corporations Act, 1976
(5A)[ Notwithstanding anything contained in sub-sections (2) and (5), no election to the office of the member of the Standing Committee shall be held till the expiry of a period of one month from the Twenty-ninth day of May, 1991, but such election shall be held in the first meeting in the month next to the expiry of the said period and the person so elected shall hold office as member of the Standing Committee only for the period from the date of such election till members of the Standing Committee are elected in the first meeting held thereafter in the same month as the month in which the first meeting after general election was held to elect the members of the Standing Committee.] [Inserted by Act 32 of 1991 w.e.f.29.5.1991.]
