Section 148(2A) in Karnataka Panchayat Raj Act, 1993
(2A)[ The term of office of every member of the standing committee shall, save as otherwise provided in this Act, be twenty months from the date of his election or till he ceases to be a member of the Taluk Panchayat, whichever is earlier.] [Inserted by Act 17 of 1996 w.e.f. 23.3.1996.]
