Section 52(4) in Karnataka Panchayat Raj Act, 1993
(4)The officers to whom notice is given under sub-section (3) and other Government officers having jurisdiction over the panchayat area or any part thereof shall [attend every meeting of the Grama Panchayat and take part in the proceedings] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] but shall not be entitled to vote.
