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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(12) in Kerala District Administration Act, 1979

(12)If the motion is carried with the support of the majority of the elected members of the district council holding office on the date of the meeting, the Government shall, by notification in the Gazette, remove the President or the Vice-President or the Chairman of a Standing Committee, as the case may be.