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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(6) in Kerala District Administration Act, 1979

(6)A Vice-President shall be deemed to have vacated his office-
(a)on the expiry of his term of office as member or on his being senenced by a criminal court for imprisonment for any offence involving moral delinquency or his otherwise ceasing to be a member ; or
(b)on his election as president.