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[Cites 0, Cited by 51] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(a) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(a)if a member of a local authority belonging to any political party voluntarily gives up his membership of such political party, or if such member, contrary to any direction in writing issued by the political party to which he belongs or by a person or authority authorised by it in this behalf in the manner prescribed, votes or abstains from voting, -
(i)in a meeting of a Municipality, in an election of its Chairperson, Deputy Chairperson, a member of a Standing Committee or the Chairman of a Standing Committee; or
(ii)in a meeting of a Panchayat, in an election of its President, Vice President, a member of a Standing Committee or the Chairman of the Standing Committee; or in an voting on a no-confidence motion against any one of them expect a member of a Standing Committee;