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 2] [Section 162] [Entire Act] State of Kerala - Subsection Section 162(6) in Kerala Panchayat Raj Act, 1994 (6)The Vice-President shall be an ex-officio member and chairman of the standing committee for finance and the President shall be an ex-officio member of all standing committees without the right to vote.
