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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Karnataka Panchayat Raj Act, 1993

(2)The quorum for the meeting of a Ward Sabha shall be not less than one tenth of the total number of members of the Ward Sabha or twenty members whichever is less. As far as may be, not less than thirty percent of the voters attending the Ward Sabha, shall be women. As far as may be the persons belonging to the Scheduled Castes and Scheduled Tribes shall be represented in proportion to their population in the Ward Sabha."