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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(5) in Kerala District Administration Act, 1979

(5)A casual vacancy in the office of a member nominated under sub-section (1) shall be filled by a fresh nomination made by the district council in the manner provided in that sub-section:Provided that no such nomination shall be made by the district council with in three months before the retirement of its members by efflux of time.