Section 3(2) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(2)An elected councillor, or as the case may be, a member, who has been elected as such, otherwise than as a candidate set up by a political party shall be disqualified for being a councillor or, as the case may be a member if he joins a political party [after expiry of six months from the date of commencement of his term of office, or in the case of a councillor or member whose term of office has commenced on or before the date of commencement of the Karnataka Local Authorities (Prohibition of Defection) (Amendment) Act, 1995, after expiry of six months from such date] [Substituted by Act 13 of 1995 w.e.f. 3.5.1995.]
