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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2)(b) in Kerala Municipality Act, 1994

(b)five shall be nominated by the Government of whom-
(i)one shall be an officer of the rank of a Secretary to Government or an eminent person having experience in local administration or public administration;
(ii)one shall be an officer not below the rank of Senior Town Planner of the Town Planning Department;
(iii)one shall be an officer not below the rank of Superintending Engineer of the Public Works Department;
(iv)one shall be an officer of any Government Department not below the rank of a Deputy Secretary to Government; and
(v)one shall be the Collector of the district in which the metropolitan area is comprised or where more than one district is comprised in the metropolitan area one of the Collector of such districts as the Government may determine.