Section 42(13) in Kerala District Administration Act, 1979
(13)If the motion is not carried by such majority as aforesaid or the meeting cannot be held for want of quorum, no notice of any subsequent motion expressing want of confidence in the same President or Vice-President or Chairman of Standing Committee shall be received until after the expiry of six months from the date of the meeting, or the date fixed for the meeting, as the case may be.
