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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Karnataka - Subsection

Section 180(2)(e) in Karnataka Panchayat Raj Act, 1993

(e)Every meeting shall be presided over by the Adhyaksha or if he is absent, [or if the office of Adhyaksha is vacant] [Inserted by Act 1 of 1997 w.e.f. 26.2.1997.] by the Upadhyaksha and if both the Adhyaksha and Upadhyaksha are absent [or if the offices of both Adhyaksha and Upadhyaksha are vacant] [Inserted by Act 1 of 1997 w.e.f. 26.2.1997.] or if the Adhyaksha is absent and there is no Upadhyaksha, the members present shall elect one from among themselves to preside.