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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Karnataka - Subsection

Section 186(3) in Karnataka Panchayat Raj Act, 1993

(3)[ The Adhyaksha shall be the ex-officio member and Chairman of the Finance, Audit and Planning Committee. The Upadhyaksha shall be the ex-officio member and Chairman of the General Standing Committee. The other standing committees shall elect the Chairman from among their members.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]