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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Kerala - Subsection

Section 186(3) in Kerala Panchayat Raj Act, 1994

(3)Persons who are to be appointed as member of the Commission shall be -
(a)One shall be a person having special knowledge and experience in financial matters and economics; and
(b)The other two shall be persons having experience in public administration or local administration or having special knowledge in financial matters and accounts of the Government and local bodies.