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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(6) in Kerala Panchayat Raj Act, 1994

(6)The Grama Sabha may appoint, elect or constitute, general or special sub-committees for the detailed discussions on any issues or programmes and for the effective implementation of the schemes and the decisions and in furtherance of its rights and responsibilities.Provided that such committees shall consist of not less than ten members of whom, not less than half shall be women.