Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 186] [Entire Act] State of Kerala - Subsection Section 186(2) in Kerala Panchayat Raj Act, 1994 (2)The Commission shall consist of such number of members not exceeding three including the chairman as may be determined by the Government:Provided that members of the commission may be appointed on part time basis.
