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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Kerala District Administration Act, 1979

(3)The Chairman, Vice-Chairman and members of the Administrative Committee shall hold office for a period of six months :Provided that the Government may, by notification in the Gazette, extend the said term by such period not exceeding Six months as may be specified in the notification.